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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(27) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(27)that the educational agency shall not refuse to co-operate with the departmental authorities in constituting the institutions as centres for conducting the common public examinations like VII, X classes and also other departmental examinations;