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

Union of India - Subsection

Section 6(4) in The University Grants Commission (Recognition and Monitoring of Assessment & Accreditation Agencies) Regulations, 2018

(4)The AAA shall give a reasonable opportunity to the Higher Educational Institution to file suggestions or objections, if any, on the draft assessment or accreditation prepared by it and shall take note of such suggestions or objections, if any, while finalizing the assessment or accreditation of such institution or any programme(s) conducted therein.