Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Telangana - Subsection

Section 4A(2) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983

(2)There shall be constituted a fund called "Medical Education Fund" into which shall be credited the sums received under sub-section (1). The said Fund shall be operated by a Committee consisting of such number of persons and in such manner as may be prescribed.