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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(l) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006

(l)"sanctioned intake" means and implies the total number of seats sanctioned by an authority notified by the State Government for admitting students in each course of study in a professional institution;