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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2)(xii) in Gujarat Educational Innovations Commission Act, 2009

(xii)to consult and obtain concurrence of the various bodies in respect of recognition and accreditation granted by the statutory boards and Universities for the purpose of arriving at equivalence of the courses, programmes and evaluation system established by it with the existing standards of education;