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

State of Maharashtra - Subsection

Section 2(3) in The Maharashtra University of Health Sciences Act, 1998

(3)"approved institution" means a hospital, health centre, affiliated college or such other institution recognised by the university as an institution in which a person may undergo training, if any, required by a course of study before the conferral of any degree, diploma or other academic distinction of the university;