Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(10) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Act, 2019

(10)"Regulatory Authority" means any Statutory State or Central Regulatory Authority set up for the purpose regulating Higher Education under any other Act or Rules for the time being in force;