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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Telangana - Subsection

Section 46(2)(vii) in Telangana Education Act, 1982

(vii)fails to restore, within the time specified by the competent authority, an employee whose services have been wrongfully dispensed with or fails to pay him any arrears of salary or other benefits when directed to do so by the competent authority.