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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(8) in Rajasthan Para-medical Council Regulations, 2014

(8)Any institution who has continuously run any Para-medical course successfully for five years and fulfills all the standards fixed by the Council and if there is no complaint against that institution, permanent recognition may be granted by the Council to such institution on the payment of the fees decided by the Council.