Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 33D in Andhra Pradesh Education Act, 1982

33D. Cancellation of registration of the registered schools: -

Where the competent authority is of the opinion that the management of a registered school has failed to fulfil all or any of the conditions of registration under Section 33-B or the rules made thereunder, it may after giving a notice not less than thirty days to the manager of such school cancel the registration of the school and the certificate granted under Section 33B.