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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(4)In the case of an existing Institution, which is established as a University under this Act, the Fee fixed by the Telangana Admission and Fee Regulatory Committee (TAFRC), for the courses and seats of that Institution, shall be continued even in the University established under this Act.