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

State of Andhra Pradesh - Subsection

Section 10(6) in Telugu Language Development Authority of Andhra Pradesh (Constitution) Rules, 2018

(6)Any person who owning an educational institution does not implement Telugu syllabus or Telugu as a medium of instruction as prescribed by the Government shall be punishable with a fine of upto fifty thousand rupees or to an imprisonment for a period not exceeding six (6) months.