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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(6) in Telangana Education Act, 1982

(6)A guardian may, at any time, apply to the attendance authority for cancellation of an attendance order on the ground,-
(i)that he is no longer the guardian in respect of the child, or
(ii)that circumstances have arisen which provide a reasonable cause for non-attendance; and thereupon the attendance authority may, after holding an inquiry in the prescribed manner, cancel or modify the attendance order.