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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(b) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(b)The Commission shall have power to require a Private Higher Educational Institutions to furnish information as may be necessary for enabling the Committee to regulate the conduct of admission and/ or to fix in respect of each Course offered in the Institutions;