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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(i) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(i)"NRI" means a Non-Resident Indian and the expression "non-resident" has the same meaning as assigned to it under the Income Tax Act, 1961 (43 of 1961);