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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(b) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(b)"Common Entrance Test" means an entrance test, for the purpose of admission to a Medical Course, conducted by an agency authorized by the State Government, by a notification published in the Official Gazette or, pending such notification, by the State Government;