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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Telangana - Subsection

Section 82(1)(b) in Telangana Education Act, 1982

(b)by him or by the educational agency against any order made before that date in the appeal referred to in clause (a); is pending on that date, such appeal shall stand transferred to the competent authority under section 80.