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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Andhra Pradesh - Subsection

Section 81(2) in Andhra Pradesh Education Act, 1982

(2)Where an appeal preferred under sub-section (1) of Section 80 has not been disposed of by the competent authority within ninety days from the date the appeal was preferred, it shall be competent for the Government either suo motu or on application, to withdraw the appeal from the competent authority and dispose of the same.