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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(6)(ii) in Telangana Education Act, 1982

(ii)that circumstances have arisen which provide a reasonable cause for non-attendance; and thereupon the attendance authority may, after holding an inquiry in the prescribed manner, cancel or modify the attendance order.