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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(2)Inspection: The Commission shall have the power to call for such information as is considered necessary from institutions of higher education for the purpose of the act and also interact with the students of an institution to appraise itself regarding the standards of education in coordination with other regulatory bodies;