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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(2) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

(2)The Commission shall ensure that the admissions in the Private Educational Institutions are based on merit achieved in National Common Entrance Test or the State Common Entrance Test or any other test as notified by the State Government and where there is no National level Common Entrance Test, or State level Common Entrance Test or any other test, the merit shall be determined strictly on the basis of the marks obtained in the qualifying examination.