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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(1)(b) in Telangana Education Act, 1982

(b)In the case of a tutorial institution in existence at the commencement of this Act, any person or body of persons managing such institution shall, within ninety days from such commencement, make an application for registration to the prescribed officer and if no such application is so made or if the prescribed officer communicates to him an order refusing to register the institution under sub-section (2), the person or body of persons managing such institution shall not run the institution from the date of expiration of the ninety days aforesaid or the date of communication of such order of refusal, as the case may be.