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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(2) in Telangana Intermediate Education Act, 1971

(2)"affiliated college" means any college or any other educational institution within the State affiliated to the Board as providing, whether wholly or partly, courses of study qualifying students for admission to the Intermediate examination, in accordance with the regulations;