Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(35) in Telangana Education Act, 1982

(35)"private institution" means an institution imparting education or training, established and administered or maintained by any [XXX] [Omitted (person or) by Act No.27 of 1987. Act 13 of 1994.] body of persons, and recognised as educational institution by the Government, and includes a college, a special institution and a minority educational institution, but does not include an educational institution-
(a)established and administered or maintained by the Central Government or the State Government or any local authority;
(b)established and administered by any University established by law; or
(c)giving, providing or imparting only religious instruction, but not any other instruction;