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

State of Uttar Pradesh - Subsection

Section 5(iv) in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015

(iv)The physical infrastructure facilities available for the institution, its title, ownership, the building, stating the number of clasSrooms, the administrative block, rooms available for library, reading, hostel and mess, play grounds, laboratory, general utilities, together with the site plan.