Section 2(16)(a) in The Kalyani University Act, 1981

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State of West Bengal - Subsection

Section 2(16)(a) in The Kalyani University Act, 1981

(a)in relation to the University, a student who has been prosecuting his studies in a post-graduate or undergraduate department of the University under any of the [Faculty Councils for post-graduate studies or Councils for undergraduate studies, as the case may be,] [Words substituted for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf, and

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State of West Bengal - Subsection

Section 2(16)(a) in The Kalyani University Act, 1981