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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(2) in Telangana Intermediate Education Act, 1971

(2)No person who is nominated as a member of the Board as the holder of a particular appointment shall continue to be a member of the Board on his ceasing to be the holder of that particular appointment.