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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Telangana - Subsection

Section 99(2) in Telangana Education Act, 1982

(2)Any rule may be made under this Act with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement to be laid before both Houses of the State Legislature.