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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(d) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(d)"general category" shall mean and imply seats from out of the sanctioned intake of institution; not being seats in the management category, allocated to be filled by the State Government in the manner as may be prescribed;