Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002

(3)Unauthorized institutions shall be liable to closure with effect from the date of commencement of this Act:Provided that an institution running courses after due affiliation with or accreditation from Shri Mata Vaishno Devi University, Indira Gandhi National Open University (IGNOU), Department of Electronics Accreditation of Computer Courses Society (DOEACC Society) and other such autonomous organizations shall not be liable to closure if it seeks permission on the commencement of this Act, from the Government to run the recognized courses.