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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Telangana - Subsection

Section 37(6) in Telangana State Private Universities (Establishment and Regulation) Act, 2018

(6)The Governing Body shall ensure that the University prepares an audited report on the status and utilization of interest proceeds of the Endowment Fund annually, which may be sought by the Government from time to time:Provided that the University which fails to maintain such a report may be enquired into as per section 44.