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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in Bachelor of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

(2)A candidate whose parents Eire of Gujarat origin and are serving out of the Gujarat in the service of Central Government or other State Government, Armed Forces, Boards or Corporations owned or controlled by the Central Government or other State Government or any nationalised bank and who has passed the qualifying examination from the State where parents are serving and has appeared in the JEE (Main) conducted in the corresponding academic year, shall be eligible for admission and his candidature shall be included in the merit list prepared in accordance with the provisions of Rule 11.