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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(2)The educational agency will have to apply to the competent authority for grant of permission to open additional sections/media/groups, courses, in Form-II and the permission shall be accorded subject to the availability of various physical facilities like accommodation etc., required for the proposed additional section/media/group/course.