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

State of Gujarat - Subsection

Section 5(4) in Master of Business Administration Course (Regulation of Admission and Payment of Fees) Rules, 2013

(4)Notwithstanding anything contained in these rules, admission to the Master of Business Administration course in -
(i)the Nirma University established under the Nirma University Act, 2003 (Guj. 10 of 2003) shall be granted on the basis of merit order obtained in the Common Admission Test (CAT) conducted by the Indian Institute of Management.
(ii)the Pandit Deendayal University established under the Pandit Deendayal Petroleum University Act, 2007 (Gujarat 14 of 2007) shall be granted on the basis of merit order obtained in the Common Admission Test (CAT) conducted by the Indian Institute of Management; and
(iii)Amrut Modi School of Management, Ahmedabad, a constituent college of the Ahmedabad University established under the Ahmedabad University Act, 2009 (Gujarat 08 of 2009) shall be granted in the following manner, namely:-
(a)fifty per cent, of the total sanctioned seats shall be filled in by the candidates who have appeared in the Common Admission Test (CAT) conducted by the Indian Institute of Management, on the basis of the merit order of Gujarat State Rank obtained therein:
(b)remaining Fifty per cent, of the total sanctioned seats shall be filled in by the candidates who have appeared in the Common Admission Test (CAT) conducted by the Indian Institute of Management, on the basis of the merit order of All India Rank obtained therein.