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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(3) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

(3)In no circumstances the intake of students shall be allowed to exceed the approved strength. The Chairman of the Management Body including the Administrator/Principal of the institution shall be personally liable for the violation under this Act.