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

State of Telangana - Subsection

Section 15(3) in Telangana Intermediate Education Act, 1971

(3)The Government may, where action has not been taken by the Board to their satisfaction within the time fixed or extended by them under sub-section (2), after considering any explanation furnished, or representation made by the Board, issue such directions as they may think fit and the Board shall comply with such directions.