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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in Haryana Private Technical Educational Institution (Regulation of Admission and Fee) Act, 2012

(2)Before determining fee, the private technical educational institution, parents or guardians and representatives of students already studying therein shall be given a reasonable opportunity to express their view point in writing with respect to the determination of fee.