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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(1) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(1)The University shall have full autonomy, along with full disclosure and transparency, on starting various academic programmes and the admissions process thereof, so long as it adheres fully to the admission norms that it has committed to in its approved project proposal.