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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(3) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(3)The Government, while issuing the Letter of Intent, shall require the Sponsoring Body to fulfill such terms and conditions as recommended by the Expert Committee. If the letter from the Government seeks additional clarifications, the Sponsoring Body may provide the same and that shall be considered as a resubmission of the Application.