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

State of Himachal Pradesh - Subsection

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

(a)"Aided Institution" means a Private Medical Educational Institution, receiving financial aid or assistance in whole or in part from the Central or State Government or from any body, under the Control Central or State Government disbursing grant-in-aid or financial assistance and shall include a minority institutions;