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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(6)(ii) in Andhra Pradesh Education Act, 1982

(ii)that circumstances have arisen which provide a reasonable cause for non-attendance ; and thereupon the authority may, after holding an enquiry in the prescribed manner, cancel or modify the attendance order.