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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1)(i) in Rajasthan Para-medical Council Regulations, 2014

(i)Building. - Institute shall have preferably its own building. Whereas to start institute with a rented building, permission may be granted for a period of maximum 5 years on submission of registered rent agreement. But for permanent recognition own building shall be essential. Standard minimum requirement for one course with 25 students shall be as under: -