Section 3(2)(n) in Telangana Intermediate Education Act, 1971

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State of Telangana - Subsection

Section 3(2)(n) in Telangana Intermediate Education Act, 1971

(n)Six Principals of the junior colleges or other affiliated colleges and recognised colleges or educational institutions in the State, to be nominated by the Government, of whom at least one shall be a Principal of a women's junior college and one shall be a Principal of junior college under private management:

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State of Telangana - Subsection

Section 3(2)(n) in Telangana Intermediate Education Act, 1971