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[Cites 0, Cited by 4] [Section 7] [Entire Act]

State of Himachal Pradesh - Subsection

Section 7(4) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(4)Notwithstanding anything contained in sub-sections (1) and (2), the State Government shall have the power to review the fee structure fixed by any Committee, prior to the commencement of this Act.