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[Cites 0, Cited by 3] [Entire Act]

State of Andhra Pradesh - Section

Section 29 in Andhra Pradesh Education Act, 1982

29. Liability of manager to repay debts incurred in certain cases: -

Where any manager incurs debts for the purpose of running an educational institution without proper authorisation by the management of such institution and where it is found by the competent authority after making an enquiry that the monies received through such debts have not been utilised for running the institution it shall be the personal liability of such manager to discharge the said debts.