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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4)(b) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(b)[] [Relettered '(c)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] order the institution to refund to the student within such time as specified in the order, any amount received by the institution in excess of the fees fixed by the [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] or any amount received by way of capitation fee or any amount received for profiteering: