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State of Haryana - Section

Section 7 in Haryana Backward Classes (Reservation in Services and Admissions in Educational Institutions) Act, 2016

7. Seats for admission not to be carried forward to next year.

- Where the seats reserved for Backward Classes for admission in educational institutions are not filled up in any academic year due to non-availability of candidates possessing the requisite qualifications, the same shall, after the display of the final list of such admissions for that year, be made available to candidates of general categories by the educational institution.