Section 12(2)(b) in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007

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NCT Delhi - Subsection

Section 12(2)(b) in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007

(b)for seats not mentioned as allocated for Delhi students in sub section(l), fifteen percent seats for candidates belonging to the Scheduled Castes category , seven and a half percent seats for the candidates belonging to the Scheduled Tribes category and such percentage of seats , for any other category as may be prescribed.

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NCT Delhi - Subsection

Section 12(2)(b) in Delhi Professional Colleges or Institutions Prohibition of Capitation Fee Regulation of Admission Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence Act, 2007