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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(11) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(11)The premises of the institution (buildings, playground or open site) whether adjacent to it or away to it, shall be used for the purposes of conducting classes or functions conducted by the institution for education purposes or for authorised examinations or for other purposes specifically permitted by the competent authorities.