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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Chattisgarh - Subsection

Section 15(2) in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011

(2)Fee Refund. - Student admitted through All India Quota or State Quota and who submits in writing for leaving that seat to his respective college authority before 20th may of the year of admission shall be refunded the deposited fees after deducting 10% for the tuition fee as administrative charges. No application for such refund will be considered after that period & the deposited fee will not be refundable.