Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4)(iv) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(iv)While determining the rates of development fees, the Commission shall take into account the views and suggestions of the private professional institutions, the State Governments and interested members of the general public.