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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

11. Penalty for violation of rules.

- In case of violation of Admission rules laid herein by any private institution thereby resulting in making irregular admissions such institutions shall be liable for penalty or cancellation of affiliation of the university concerned or for referring the matter to apex bodies like Council of Architecture/All India Council of Architecture disqualifying the college from making admissions in future.