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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(2)(vi) in Telangana Education Act, 1982

(vi)fails to remedy within such reasonable time as may be specified by the competent authority, the defects in the maintenance of accounts pointed out by the auditors; or