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

State of Kerala - Subsection

Section 2(q) in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006

(q)'privilege seats' means seat filled up through the single window system from the common merit list prepared by the Commissioner for Entrance Examinations through the Common Entrance Test, on the basis of inter se merit from the applications submitted by the management of each unaided professional college or institution, as may be prescribed;