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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1)(xii) in Telangana Intermediate Education Act, 1971

(xii)to recognise, any diploma or certificate granted by any other Board or educational authority, whether within or outside the State, as equivalent to the certificate granted by the Board, and any course of study undertaken by candidates as sufficient for the purposes of admitting them for the Intermediate examination;