Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(c) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012

(c)"Annual Permitted Strength" means the number of seats in a course or programme for teaching or instruction in each branch of study or faculty authorized by an appropriate authority for admission of eligible students to an Educational Institution;