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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(6) in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005

(6)"Private Aided Educational Institution" means a School or College established and administered or maintained by any Body of persons and recognized as Educational Institution by the Government and receiving grant-in-aid.