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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(5)(c) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006

(c)admission shall be made as per the procedure, notified by the State Government in a fair and transparent manner in the presence of the representative of the University to which it is affiliated, in accordance with the inter se merit, determined on the basis of the Qualifying Examination or its equivalent as may be notified by the State Government.]