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

State of Himachal Pradesh - Subsection

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

(g)"Non-Resident Indian Student" means the wards of Indian having Non-Resident India status under the law and who have passed the qualifying examination from abroad;