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

Union of India - Subsection

Section 0(9)(q) in UGC (Institutions Deemed to be Universities) Regulations, 2019

(q)To ensure not to start or run any professional courses governed by specific Acts of parliament, except with the prior and specific approval of the authority constituted thereunder as well as in conformity with the Clause 8 of these Regulations.