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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(3)(a) in Telangana Intermediate Education Act, 1971

(a)Subject to such rules as may be made in this behalf the Board may appoint such other officers and servants as it may deem necessary and proper for the efficient execution of its duties.