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

State of Andhra Pradesh - Subsection

Section 15(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(3)The Secretary/Correspondent of the governing body will convene the meetings by giving a written notice of 7 clear days to all the members under acknowledgement;