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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(c) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(c)The fees to be paid in respect of every application of an educational agency for the establishment of Government educational institutions shall be half of the fee prescribed for private educational institutions, and shall be credited to the same head of account indicated for the respective private institutions.