Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] Union of India - Subsection Section 6(6) in All India Council for Technical Education (Categorisation of Standalone Institutions for Grant of Graded Autonomy) Regulations, 2019 6.2It shall be incumbent upon Standalone Institution to intimate the AICTE, its changed status within thirty days of such a change.
