Section 3(1) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
(1)Notwithstanding anything contained, in any law for the time being in force or in any judgment, decree or order of any court or any other authority or in any agreement the admission of students into a self financing professional college shall be made on the basis of merit as provided in sub-sections (2) to (6).
