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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(e) in The Establishment Of New Medical College, Opening Of New Or Higher Course Of Study Or Training And Increase Of Admission Capacity By A Medical College Regulations, 2003

(e)is exempted by the Central Government for being owned or managed by the Central Government/State Government from fulfilling the criteria specified in sub-clause (d);