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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(4) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2019

(4)The Board of Governors of each Private University shall include two representatives of the State Government, one of whom should be an educationist of repute.