Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Arunachal Pradesh - Subsection Section 16(2) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010 (2)Any violation of sub-section (1) above shall amount to withdrawal of permission automatically and shall need no notice from the Government.
