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Delhi HC: Private Schools May Increase Fees Without Prior Approval if Declared Before Session Begins - (25 May 2026)

EDUCATION

Delhi HC held that private unaided recognised schools in Delhi may increase fees at the start of an academic session without prior Directorate of Education approval, provided the proposed fee structure is declared before the session begins, as Section 17(3) DSE Act does not mandate prior approval.

Tags : PRIVATE SCHOOLS; FEES; APPROVAL  

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