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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006

9. Transitory provision.

- The Permanent Committee and Fee Fixation Committee constituted by the Government vide G.O.Ms.No 90 & 91, Higher Education Department dated 22-12-2003 and existing at the commencement of these Rules shall continue to discharge all the functions assigned to the AFRC under these rules till the Government constitutes the AFRC.