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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(4)The Sponsoring Body shall fulfill the terms and conditions and report compliance to the Government within a period as prescribed from the date of the issue of the Letter of Intent:Provided that Government may further extend the period for a maximum period of one year, if it is satisfied that the Sponsoring Body has taken substantial steps towards setting up of the University.