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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(3) in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

(3)In no case the intake of student shall exceed the prescribed limits of strength. The principle of the institution shall be personally liable for violation of the rules of admissions.