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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Meghalaya - Subsection

Section 4(6) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(6)The Government has the right to reject an application for reasons as it deems justifiable. The sponsoring body may, however, apply afresh for a new or a modified project along with application fee, not later than 6 months from the date of rejection of previous proposal.