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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Telangana - Subsection

Section 7(o) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(o)projected detailed financial statements and key operating ratios with a detailed break-up of sources of revenues generated internally through the recovery of fee from the students, professional income such as through consultancy services, ancillary income from the student services such as student housing, other activities relating to the objects of the University and other anticipated incomes;