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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1)(f) in Andhra Pradesh Education Act, 1982

(f)that the child has been granted temporary leave of absence by the prescribed authority, local authority or by any other person authorised by any such authority in this behalf, for sickness or other prescribed reasons ;