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

State of Kerala - Subsection

Section 2(f) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004

(f)"lapsed seats" means those-seats in the Government Quota that may be filled up by the management if and when the Commissioner for Entrance Examinations informs the management that he would not be advising any more candidates against such quota;