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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(4)No school shall admit child into Class IX and X Class unless a child has:
(a)Successfully completed class 8th and 9th respectively from a recognised school; or
(b)has successfully passed common examination conducted for VIII and IX Classes respectively by the District Educational Officer.