Section 4(4)(c) in Tamil Nadu Establishment of Private Law Colleges (Regulation) Act, 2018

[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

(c)contain the following particulars, namely:-

(i)the name of the law college;

(ii)the degrees and the courses for which the law college prepares, teaches or guides its students to grant or confer such degree;

(iii)the amenities available or proposed to be made available to students;

(iv)the library, moot court and other facilities for instructions;

(v)the number of students to be admitted to each course of study;

(vi)the situation and the description of the buildings in which the law college is proposed to be established;

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