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[Cites 0, Cited by 0] [Section 32(11)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(11)(c) in Andhra Pradesh Private Universities (Establishment and Regulation) Act, 2016

(c)notwithstanding anything contained in any other law for the time being in force to ensure that private universities collect such fees and other charges which cover the cost of education imparted by them and also give a reasonable surplus or returns on investment capital to enable them to maintain assets and carry out further expansion or increase endowment & other funds for future growth and expansion of the University.