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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(2) in Telangana Intermediate Education Act, 1971

(2)With effect from the date specified for the dissolution of the Board under sub-section (1), all its members including its Chairman and Vice-Chairman shall forthwith be deemed to have vacated their offices as such.