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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(3)that the school shall follow the syllabus and text books as prescribed by the Government. This shall, however, not be applicable in respect of schools affiliated to Boards of Examinations other than the State Board, in which case, they would follow the requirements of the concerned Board;