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

State of Uttar Pradesh - Subsection

Section 4(4)(vi) in U.P. Private Technical Educational Institutions (Regulation of Admission and Fixation of Fee) Regulations, 2015

(vi)Expenditure on interest. - If the Institution has taken loan from any nationalized bank for infrastructure and other fixed capital assets, and the interest on above loan is paid by the institution, then 25% of the interest paid or Rs. 3,000 for degree courses /Rs 1000 for diploma courses, per sanctioned number of students, whichever is less, shall be considered as expenses;