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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(5) in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018

5.2(1) Every application for registration as an AAA by a Government or Semi-Government entity shall be made to the Commission in such form and manner as specified in sub-clause (2) below and accompanied by such other documents and on payment of such fees as may be further specified by the Commission through a public notification.Provided further, that agencies set up by or under any law for the time being in force such as NAAC, NBA shall stand recognized for the purposes of these Regulations.