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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(a) in Andhra Pradesh Private Educational Institutions Grant-in-aid (Regulation) Act, 1988

(a)no private educational institution other than a college established after the 1st April, 1977 and existing on the 1st September, 1985 and no private college established after the 1st April, 1977 and existing on the 1st March, 1985 shall be entitled to receive any grant-in-aid [unless the Committee concerned constituted in G.O.Rt. No. 220, Education (SSE-I) Department, dated the 27th January, 1989 and the Government Memo. No. 245/SSE-1/89-I, Education Department, dated the 9th February, 1989] [Amended by Act No. 23 of 1989.] recommends that it may be admitted to grant-in-aid ; and