Section 8 in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
8. Allocation of Other seats.
- [(1) In an private institution, all seats other than the Government seats shall be filled through a Common Entrance Test and other common counseling.] [Substituted/repeal by section 8 of UK Act no 26 of 2018.](2)Seats upto ten percent may be filled from amongst the non-resident Indian candidates.(3)(***).
