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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(2) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(2)In case of cancellation of admission due to failure of candidate to get himself reported at the Help Centers within the specified time limit, or for such other reasons as the Admission Committee may consider reasonable, as prescribed in sub-rules (6) of rule 16, and subject to the condition of such vacated seat being filled up by the Admission Committee, the fees collected from such candidate shall be refunded after deduction of such amount as the Admission Committee may determine, after completion of the admission process.