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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(n) in The Tamil Nadu Regulation of Admission in Professional Courses Act, 2006

(n)"Qualifying eligibility" means the students who possess the eligible marks for admission by passing the Higher Secondary Examination conducted by the Board of Higher Secondary Examinations in higher secondary (plus two) level in Tamil Nadu conducted under the Department of Education, Government of Tamil Nadu.