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

State of Kerala - Subsection

Section 2(q) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(q)"private unaided medical educational institution" means a medical educational institution which is not receiving recurring financial aid or grant-in-aid from any State or Central Government and which is not established or maintained by the Central Government, the State Government or any public body;