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[Cites 0, Cited by 2] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(2)The Governing Council may, on the recommendation of the Standing Academic Board, grant exemption to any candidate from the provisions of sub-section (1) subject to such conditions, as it may deem fit.