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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(5) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019

(5)"Higher Educational Institution" means any institution of education post the secondary school level (Grade 12) that awards a degree, diploma, certificate or other academic distinction at any level in any field or discipline;