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[Cites 0, Cited by 4] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Central Educational Institutions (Reservation In Admission) Act, 2006

(b)"annual permitted strength" means the number of seats, in a course or programme for teaching or instruction in each branch of study or faculty authorised by an appropriate authority for admission of students to a Central Educational Institution;