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

State of Gujarat - Subsection

Section 5(3) in Bachelor of Engineering and Technology, Bachelor of Pharmacy and Diploma in Pharmacy (Regulation of Admission and Payment of Fees) Rules, 2008

(3)A candidate whose parents are origin of Gujarat and are serving out of Gujarat in the service of Central Government or other State Governments, Military, Boards or Corporations owned or controlled by the Central Government or other State Governments or any nationalized bank and who has passed the qualifying examination from the State where parents are serving and appeared in the Gujarat Common Entrance Test conducted in the current academic year, shall be eligible for admission and his candidature shall be included in the second merit list as prescribed in sub-clause (ii) of sub-rule (2) of rule 11.