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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(5)(d) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021

(d)whether adequate facilities, having regard to the number of students likely to attend such allied and healthcare institution or course of study or training or as a result of the increased admission capacity, have been provided or would be provided as may be specified in the scheme;