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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4)(iii) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(iii)The educational agency, to which the institution is proposed to he transferred, shall not have under its management more than twenty percent of the total number of institutions of the same class/category in the Mandal/Municipality.