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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(5) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017

(5)[ Before recommending to the Government to initiate actions under subsection (4) the institutions shall be given a reasonable opportunity of being heard.] [Substituted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]