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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(1) in Telangana Education Act, 1982

(1)All the institutions imparting education which were established and recognised in accordance with rules in force immediately before the commencement of this Act and in existence at such commencement shall be deemed to be educational institutions, established and recognised under this Act, provided they comply with the provisions of this Act and the rules made thereunder within such period and in accordance with such procedure as may be prescribed.