Section 7(3) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(3)Notwithstanding anything contained in sub-sections (1) and (2), the State Government may, in public interest, determine a provisional fee structure:Provided that the fee shall be fixed in accordance with the provisions of sub-section (1) and sub-section (2) within a period of ninety days from the fixation of such provisional fee.
