Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Chattisgarh - Subsection Section 5(6) in Chhattisgarh State Eligibility Test Rules, 2013 (6)Only Scheduled Castes/Scheduled Tribes candidates, who are local residents of the State are entitled to get relaxation in minimum marks, as mentioned in sub-rule (2) above.
