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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(1) in Telangana Education Act, 1982

(1)Any local authority, if called upon by the Government so to do, shall within such time as may be specified by the Government submit to them a scheme for compulsory primary education in such area within its jurisdiction for children ordinarily resident therein, of such ages and upto such standard as the Government may specify.