Section 2(1)(g) in Master of Business Administration Course (Regulation of Admission and Payment of Fees) Rules, 2013

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(g)"Qualifying Examination" means a degree obtained from,-

(i)a University established or incorporated by Central or State Act, or

(ii)any institution declared as deemed to be University under Section 3 of the University Grants Commission Act, 1956, or

(iii)any other equivalent qualification recognised by the Government;

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