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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(5)[ "No fees shall be levied in respect of applications for the opening additional sections", provided that in the case of opening additional sections in Under-Graduate Courses in Private affiliated Under-Graduate Colleges, the fees shall be levied in respect of the application forms as may he prescribed.] [Substituted by G.O Ms. No. 332, H.E (UE. II), dated 9-12-1999.]