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[Cites 0, Cited by 0] [Section 40(6)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(6)(b) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021

(b)"admission capacity", in relation to any course of study or training (including post-graduate course of study or training) in an allied and healthcare institution, means the maximum number of students as may be decided by the State Council from time to time for being admitted to such course of study or training.