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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26A(1) in U.P. Technical University Act, 2000

(1)The University may grant, in such manner as may be prescribed, to an affiliated college which satisfies the conditions prescribed in that behalf, the privileges of an autonomous college. Such college may vary for the student receiving instruction therein, the courses of study prescribed by the University, and hold examinations in the courses so varied.