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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5) in Andhra Pradesh Education Act, 1982

(5)No sanction shall be accorded under sub-section (4), in respect of any scheme unless the Government are satisfied that such steps, as may be prescribed, have been taken to provide the necessary facilities for imparting compulsory primary education to all children to whom the scheme will apply.