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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2) in Bihar Private Universities Act, 2013

(2)This will necessarily include an arrangement wherein the fee structure for the twenty five percent of students who are domicile of Bihar and who belongs to SC, ST ,BC ,EBC, Women and Economically Weaker Section shall be based on merit-cum-means and be as follows :-
(i)One fifth of twenty-five percent shall be granted full fee concession;
(ii)two fifth of the twenty five percent shall be granted fifty percent fee concession;
(iii)the balance two-fifth of the twenty five percent shall be granted twenty five percent fee concession.