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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(2)A candidate whose parents are origin of Gujarat and who are residing out of Gujarat and who have passed the qualifying examination from Central Board of Secondary Education or the Council of Indian School Certificate Examinations, New Delhi or the respective State Boards shall be eligible for admission, subject to the condition that he shall produce his parents' domicile certificate.