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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(b) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(b)"appropriate authority" means the Central Government, a State, the Commission, a University or other authority which under any law for the time being in force, is competent to grant permission to establish, or to grant recognition to, a professional educational institution;