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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Schools Under Private Managements) Rules, 1993

(3)It is open for the governing body to take a decision to collect fees from students either monthly or quarterly or half yearly. However. the special fee shall be collected only once at the beginning of the academic year.