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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttarakhand - Subsection

Section 33(1) in Shri Guru Ram Rai University Act, 2016

(1)For admission in all courses conducted by the University, 30% seats shall be reserved for the permanent residents of the State of Uttarakhand, and if the reserved seats are vacant, than the said vacant seats may be filled by other students.