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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Telangana - Subsection

Section 91(1) in Telangana Education Act, 1982

(1)The Government or the Director may, suo motu at any time or on an application received from any person interested within ninety days of the passing of any order under the provisions of this Act, review any such order, if it was passed by them or him under any mistake, whether of fact or of law, or in ignorance of any material fact.