Section 4(3) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
(3)Admission in all private health sciences educational institutions, except those, which are specifically exempted under this Act, and in the case of Foreign Indian Students, shall be made on the basis of the inter se merit of the candidates, determined in accordance with the Common Entrance Test.] [Sub-section (2) and (3) substituted by Punjab Act No. 24 of 2006.]
