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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(9) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009

(9)The copy of the affidavit shall be displayed by the institution on its Official website. In case, the contents of the affidavit are found to be incorrect or false, the society or trust or the institution concerned shall be liable for civil and criminal action under the relevant provisions of the Indian! Penal Code and other relevant laws, and shall also be liable for withdrawal of recognition by the Regional Committee concerned.