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

State of Himachal Pradesh - Subsection

Section 2(e) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(e)"management category" shall mean and imply seats in an institution; from out of the sanctioned intake, other than those filled by the authorized agency of the State Government, allocated to the management of the institution for being filled by it in accordance with the provisions of this Act;