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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Education Act, 1982

(2)Fees may be levied from any such child at any other school situated within that area:Provided that where within one kilo meter of such school or such other distance therefrom as may be prescribed, there is no other approved school, such number of free places as may be fixed by the local authority shall be reserved in such school or in any educational institution receiving aid out of State funds.