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

State of Chattisgarh - Subsection

Section 2(g) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012

(g)"Eligible Students" means those students who are eligible to be admitted to a course or programme of teaching or instruction in a branch of study or faculty, and possessing such qualifications as may be prescribed by the appropriate authority or the University or the State Government, as the case may be, or declared to be eligible, where so required, by the University or body authorized by the State Government for conducting the admission test, in respect of the admission to such course or programme of teaching or instruction in the branch of study or faculty;