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[Cites 0, Cited by 0] [Section 5(1A)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(1A)(a) in Professional Diploma Courses (Regulation of Admission and Payment of Fees) Rules, 2008

(a)A candidate who has passed the two years certificate course conducted by the Technical Examination Board, as specified in column 2 of Table A or NCVT or GCVT examination from ITI, as specified column 2 of Table B of rule 13 shall be eligible for admission: