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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(4) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(4)An application fee (non-refundable) of rupees ten thousand only shall be enclosed with the application through a crossed account payee bank draft in favour of the Government of Meghalaya through the Director of Higher and Technical Education, Meghalaya, payable at Shillong. The money received on account of application fee shall be deposited by the Director of Higher and Technical Education in current account in a nationalized bank to be operated jointly by the Director of Higher and Technical Education and the Finance and Accounts Officer of the Directorate.