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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 20 in AICTE (Open and Distance Learning Education) Guidelines for Standalone Institutions, 2019 20. Interpretation Clause. - In the event of conflict of opinion with regard to the interpretation of these guidelines, decision of the AICTE shall be final.
