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

Union of India - Subsection

Section 0(11) in UGC (Institutions Deemed to be Universities) Regulations, 2019

11.0Admissions and fees Structure.- 11.01 No Institution Deemed to be University shall, for admission in respect of any course or programme of study conducted in such institution, accept payment towards admission fee and other fees and charges,-
(a)which is a capitation fee or donation in whatever nomenclature or form, either directly or indirectly
(b)other than such fee or charges for such admission, which has been declared by it in the prospectus for admission against any such seat, and on the website of the institution,
(c)more than the fee prescribed by the fee committee constituted as per fee regulations issued by the Commission.
(d)without a proper receipt in writing issued for such payment to the student admitted in such institution.