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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2017

(3)In case the candidate who having paid the fees after getting admission and gets his admission changed in another course or College or Institution in the readjustment (reshuffling) process, the difference of fees, if any, shall be payable by the candidate at the time getting admission in the readjustment (reshuffling), or as the case may be, shall be refunded to him after the completion of admission process.
(B)For management seats. - (1) A candidate who gets admission shall, at the time of admission, pay such fees as may be determined by Fee Regulatory Committee, constituted under section 9 of the Act.