Section 8 in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018
8. Amendment of Section 8.
- Sub-sections (1) and (3) of the Section 8 of the principal Act shall be substituted as follows, namely-"(1) In an private institution, all seats other than the Government seats shall be filled through a Common Entrance Test and other common counselling.(3)It is hereby repealed.".
