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

State of Andhra Pradesh - Subsection

Section 10(4) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017

(4)The Sponsoring body shall fulfill the terms and conditions and report compliance to the Government within two years period from the date of issue of Letter of Intent:Provided that Government may further extend the term for a maximum period of one year not exceeding six months at a time if it is satisfied that the sponsoring body has taken substantial steps towards setting up of the University.