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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(4) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(4)A private technical educational institution-
(i)shall make admission to a technical course under the open merit category, on the basis of the Common Entrance Test or the procedure as may be prescribed by the State Government; and
(ii)may make admission to a seat under the management category, by directly receiving applications from persons who have passed qualifying examination and after following a transparent process of determining inter-se merit or any other method, as may be prescribed by the State Government for a private technical educational institution or category of technical courses or category of such institutions.