Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Kerala - Subsection Section 9(1) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017 (1)The eligibility for admission to a private medical educational institution shall be such as may be notified by the appropriate authority.
