Section 2(b) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

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State of Tamilnadu - Subsection

Section 2(b) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(b)"approved institution" means any hospital, centre or other institution situated in the University area which-

(i)is approved by the University; and

(ii)provides training for admission to the examinations for degrees, diplomas and other academic distinctions of the University;