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State of Telangana - Section

Section 33D in Telangana 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 fulfill 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 33-B.