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

State of Kerala - Subsection

Section 4(2) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004

(2)The fees to be determined under clause (b) of sub-section (I) may include all or any of the following items namely;
(a)tuition fees on yearly basis;
(b)library fee;
(c)laboratory fee;
(d)caution deposit;
(e)development fee and
(f)refundable deposit, if any