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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(3)The application for the establishment of new educational institutions which are not accompanied by the challans, for the remittance of the prescribed fee and other documents mentioned under Rule 5 [1] and 12 and applications not received within the prescribed time limit, shall he rejected.