Section 4A(1) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983
(1)Notwithstanding anything in this Act it shall be lawful for the Government to admit students belonging to foreign countries and non-resident Indian students into a Medical College established for the purpose in accordance with such rules, as may be prescribed on payment of such sum as may be notified by the Government in this behalf.
