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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(p) in Karnataka Professional Educational Institutions (Regulation of Admission and Determination of Fee) Act, 2006

(p)"Professional Educational Courses" means,-
(I)In Medical and Dental Institutions, the first year of,-
(i)Bachelor of Medicine and Bachelor of Surgery and
(i)Bachelor of Ayurvedic Medicine and Surgery
(i)Bachelor of Engineering
(ii)Bachelor of Technology; and
(iii)Bachelor of Architecture and includes any other professional educational courses at undergraduate and postgraduate levels as well as super speciality courses as may be notified by the State Government in this behalf;
(ii)Bachelor of Unani Medicine and Surgery
(iii)Bachelor of Naturopathy and Yoga and
(iv)Bachelor of Homoeopathic Medicine and Surgery
(III)In Engineering Institutions, the first year, first semester and in respect of diploma holders, the second year, third semester (in the case of Architecture course first year, first Semester) of both full-time and part-time courses in,-
(ii)Bachelor of Dental Surgery
(II)In the Indian Systems of Medicine and Homoeopathy Institutions, the first year of,-