Section 3(t) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006
(t)[ "Reserved Seats" means the seats notified by the State Government as reserved in private institutions for Scheduled Castes, Scheduled Tribes and Other Backward Classes;] [Substituted/repeal by section 3(iii) of UK Act no 26 of 2018.]
