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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(k) in Usha Martin University, Jharkhand Act, 2012

(k)The fee chargeable from for various course of studies; provided that the University shall not makes any statute relating to the charging of donation or capitation fee from the students without the prior approval of the state Government.