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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(13) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(13)The Private educational institutions must be prepared to maintain themselves from out of their resources and they cannot claim grant-in-aid from Government as a matter of right, once prescribed period of existence is completed.