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[Cites 0, Cited by 1] [Section 9(2)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2)(b) in Telangana Intermediate Education Act, 1971

(b)any person passing the Intermediate examination and holding a certificate granted by the Board therefor shall be eligible for admission into any college in the State to a course of study qualifying students for admission to University examinations in accordance with the regulations of the University concerned.