Section 10(3) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(3)The Government, while issuing the Letter of Intent, shall require the Sponsoring body to fulfill such terms and conditions as recommended by the Expert Committee. If the letter from the Council seeks additional clarifications, the Sponsoring Body may provide the same and that shall be considered as a re-submission of the Application.
