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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3)(b) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(b)On receipt of the application from the educational agency, the competent authority shall make inspection of the institution to find out the extent of fulfilment of the conditions prescribed for grant of temporary recognition/affiliation, on a date convenient to both parties.