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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(5) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(5)The State Government on the recommendation of the Regulatory Board specified under section 9. (1), impose penalties on any private university which awards any degree that does not conform to extant government regulations.Provided no such penalty shall be imposed unless such private university is given a reasonable opportunity of being heard.