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

State of West Bengal - Subsection

Section 2(5) in The West Bengal University of Health Sciences Act, 2002

(5)"approved institution" means any institution or hospital or college recognized by the University as an institution in which a person may undergo such training, required by a course of study before the award of any degree or other qualification, as laid down by the University;