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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Himachal Pradesh - Subsection

Section 5(1) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(1)An Unaided Private Medical Educational Institution may reserve upto fifty percent seats to the total sanctioned intake as a management category quota of seats with statutory reservations as may be determined by the State Government.