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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in Certificate Courses to Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(2)The candidate who was declared failed initially in the qualifying examination, but later on declared passed after rechecking of marks by the competent authority, shall, notwithstanding any time limit prescribed, be allowed to apply for the admission provided he produces a letter to that effect issued by the competent authority or the corrected mark sheet, within seven days of the receipt of letter or corrected mark-sheet, as the case may be. In such case, he shall be placed at an appropriate order in the merit list.