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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(5)(b) in Meghalaya Private Universities (Regulation of Establishment and Maintenance of Standards) Act, 2012

(b)the courses of studies prescribed for a first degree and/or the postgraduate degree/diploma programmes should have been formally approved by the respective academic bodies of the private university, such as Board of Studies, Academic Council or Governing Council or Executive Council;