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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(8) in The University Grants Commission (Regulation of Admission and Fees in Private Non-Aided Professional Institutions) Regulations, 1997

(8)While determining the fee chargeable, it shall be the duty of the Committees to ensure that the fee does not become a source of profit or commercialisation for the institutions concerned.