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 2] [Entire Act]

State of Odisha - Subsection

Section 2(w) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007

(w)"reserved category" in relation to reservation of seats in private professional educational institution other than the minority institution means class of persons belonging to Scheduled Castes, Scheduled Tribes or SEBC and includes such other class declared in accordance with the reservation policy of Government notified from time to time.