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

State of Gujarat - Subsection

Section 8A(2) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(2)To avail the benefit of admission under the scheme referred in sub-rule (1) , a candidate shall have to produce a certificate issued by the Principal of the school in which the candidate has studied, being located in one of the areas of the Border Districts.Explanation. - "Border District" means and includes the revenue area of Banaskantha District, Katchchh District and Radhanpur and Santalpur Talukas of Patan District, of the Gujarat State.".