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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(1) in Himalayan Garhwal University Act, 2016

(1)For admission in various courses conducted by the University, 31% percent seats shall be reserved for the Resident of Uttarakhand permanent residents of Uttarakhand, and if the reserved seats are vacant, then the above said vacant seats may be filled by the other candidates.