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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Telangana - Subsection

Section 24(6) in Telangana Education Act, 1982

(6)For the removal of doubts it is hereby declared that any failure or wilful negligence on the part of a management to take action against the manager as required under clause (b) of sub-section (3) or to nominate another person as manager under sub-section (4) shall constitute an act of mismanagement and action shall be taken against the private institution under this Act accordingly.