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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(2)(i) in Telangana Education Act, 1982

(i)the transfer is made in furtherance of the purposes of the educational institution or of ancillary purposes approved by the Government, and the proceeds of such transfer are to be wholly utilised in furtherance of the said purposes;