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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019

(3)The Commission shall be at the liberty to approve or alter the proposed fee for each course to be charged by the Institution;Provided that it shall give the Institution an opportunity of being heard before fixing any fee or fees;