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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(b) in Andhra Pradesh Education Act, 1982

(b)The Government may, for reviewing the progress made in that direction and for suggesting measures for the effective implementation thereof, appoint a committee immediately after the expiry of five years from the commencement of this Act and thereafter at the expiry of every fifth year.