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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(16)(b) in The Kalyani University Act, 1981

(b)in relation to an affiliated college, a student who has been prosecuting his studies in an undergraduate or postgraduate degree class of such college and who is not in default of payment of prescribed tuition fees and of the dues of such college till such date as may be notified by the University in this behalf;