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

State of Kerala - Subsection

Section 2(r) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(r)"reserved seats" means the seats reserved in favour of students belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes notified by the State Government;