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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(5) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(5)The educational agency of the Government institution shall deposit the corpus fund (endowment) in the Government head of account indicated under Rule 5 (2) (b) (i) and (ii) as the case may be.