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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(b) in University of Rajasthan Act, 1946

(b)A person, other than a registered scholar as mentioned in sub-clause (a) (3) (iii), who has passed High School Examination more than eight years ago or Pre-University examination more than seven years ago or has taken or is likely to take more than one year in excess of the period prescribed for the course of which he has been or is an internal student or has not been an internal student of the University for at least one year shall not be so elected under sub-clause (a).