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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(36) in Telangana Education Act, 1982

(36)"residential institution" means an educational institution where pupils are resident on the premises of the institution and is affiliated to the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Residential Educational Institutions Society;