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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Schools of Planning and Architecture Statutes, 2016

(1)The tuition and the hostel fee shall comprise of two parts-
(a)tuition fees etc., determined by the School of Planning and Architecture Council which shall be the common for all Schools of Planning and Architecture; and
(b)hostel fees etc. as may be determined by the concerned Boards of Governors which shall be applicable to the concerned School.