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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019

(1)The Commission may, for the contravention of any provision of this Act or the rules or regulations made there under, or directions issued by the Commission, impose an appropriate penalty as prescribed under the rules:Provided that no penalty shall be imposed unless the institution concerned is given an opportunity of being heard.