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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(2) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(2)A private technical educational institution may charge development fee not exceeding fifteen percent of the total amount of tuition fee. The development fee shall be treated as capital receipt and shall be collected only if the institution maintains the "Depreciation Reserve Fund" equivalent to the depreciation charges in the revenue accounts.