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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(1) in Uttaranchal University Act, 2012

(1)For admission in various courses conducted by the University, 40 percent seats shall be reserved for the permanent resident of the State of Uttarakhand, if the reserve seats are vacant, then the said vacant seats may be filled by the eligible students of other States.