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[Cites 0, Cited by 2] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(2) in Telangana Education Act, 1982

(2)The management shall, for the purposes of this Act, nominate a person to manage the affairs of the institution, whether called by the name of secretary, correspondent or by any other name, and intimate such nomination within thirty days thereof to the competent authority.