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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Dental Council of India, Master of Dental Surgery Course Regulations, 2017

(2)The reservation of seats in dental college/institutions for respective categories shall be as per applicable laws prevailing in States/Union territories. An all India merit list as well as State-wise merit list of the eligible candidates shall be prepared on the basis of the marks obtained in NEET Test and candidates shall be admitted to post-graduate courses from the said merit list only:Provided that in determining the merit of candidates who are in service of Government/public authority, weight age in the marks may be given by the Government/competent authority as an incentive upto 10% of the marks obtained for each year of service in [remote and/or difficult or rural areas] [Substituted 'remote and/or difficult areas' by Notification No. DE-87(2)-2018, dated 12.9.2018.] upto the maximum of 30% of the marks obtained in NEET. The [remote, difficult and rural areas] [Substituted 'remote and difficult areas' by Notification No. DE-87(2)-2018, dated 12.9.2018.] shall be as defined by State Government/competent authority from time to time.