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State of Kerala - Section
Section 17 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
17. [ [Omitted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]
***]| 17. Agreement between Government and medical educational institutions.- Notwithstanding anything contained in the foregoing provisions or in any other law, the Government may enter into any agreement with one or more private medical educational institutions regarding fee or any such other matter. |