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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Telangana - Subsection

Section 32(2) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(2)In the case of an existing Institution which is established as a University under this Act the rule of reservation in admissions implemented by that Institution, for the existing seats of that Institution, shall be continued even in the University established under this Act.