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

State of Meghalaya - Subsection

Section 5(2) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(2)In case of acceptance, when the formalities as per the relevant Act have been complied with, the sponsor shall procure land and have proper infrastructure including teaching staff as per the UGC norms or any other authority as the case may be without which they cannot start the university.