Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(39) in Telangana Education Act, 1982 (39)"special institution" means reformatory schools, school for physically handicapped or mentally retarded or other defective pupils and includes any other type of special institution which may be notified as such by the Government;
