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State of Andhra Pradesh - Section

Section 11 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017

11. Establishment of University by amending Schedules.

- If the Government is satisfied that the Sponsoring body has complied with the conditions of Letter of Intent and on the specific recommendations of the Expert Committee, it shall endeavour within a maximum period of seven months for inclusion of the name of the University in Schedule with details of its location(s) by way of amendment of Schedule.