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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(b) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

(b)"approved intake" means and implies the total number of seats sanctioned by the competent statutory authority for admitting students in each course of study in a professional educational institution;