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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Andhra Pradesh - Subsection

Section 50(3) in Andhra Pradesh Education Act, 1982

(3)The educational agency shall report to the competent authority the action, if any, which is proposed to be taken or has been taken upon the results of such inspection or inquiry. Such report shall be furnished within such time as the competent authority may direct.