Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2) in Chhattisgarh Chikitsa Snatkottar Pravesh Pariksha Niyam, 2011

(2)Provided also that if subsequent to issuance of such order under the rule 4(1), additional seats are allocated or returned from all India quota to the colleges in the state by GOI then the details thereof will be published by the Director at the time of counselling. Provided also that, the Director will publish such details only after obtaining approval from the State Government.