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[Cites 0, Cited by 2] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(b) in Andhra Pradesh Education Act, 1982

(b)any person aggrieved by an order passed by the Director under this Act other than an order passed by him under Clause (a) may, within sixty days from the date of the communication of such order, appeal to the Government.