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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(3)The corpus fund (endowment) to be deposited for establishment of the Government institutions shall ordinarily be half of the amount prescribed for the establishment of corresponding private institutions. The Government may in deserving cases further relax this condition.