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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2)(b) in Chhattisgarh State Eligibility Test Rules, 2013

(b)Candidates belonging to other States, who have cleared SET/SLET organised in other States, after 1st June, 2002 are not eligible for appointment in this State and are therefore required to clear the SET organised by the State of Chhattisgarh, so as to attain eligibility;