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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3) in Telangana Intermediate Education Act, 1971

(3)Every order of dissolution made under sub-section (1) shall, as soon as may be after it is made, be laid before each House of the [Telangana] [Substituted by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.] State Legislature.