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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3) in THE ANDHRA PRADESH FISHERIES UNIVERSITY ACT, 2020

(3)The Registrar shall be responsible for the due custody of the records and the common seal of the University. He/she shall be the Ex-officio Member Secretary of the Board of Management, Academic Council and shall be bound to place before them all such information as may be necessary for the transaction of their businesses. He/she shall receive applications for admission into the University and shall keep a permanent record of all courses, curricula and other information as may be necessary.