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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(2)Admission to the sanctioned intake of students in an institution shall be strictly on the basis of inter se merit obtained in the common entrance test in such manner as may be prescribed by the Government.