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State of Uttar Pradesh - Section

Section 29 in Regulations Under the U.P. Intermediate Education Act, 1921

(29)Any applicant shall be eligible for only one subjectwise marks in training qualification on the basis of highest training degree, diploma or Certificate. For example, if applicant was C.T. and later on he obtains B.Ed. degree or L.T. Certificate then he will be entitled for subjectwise marks only in the highest training qualification.Note. - For the purpose of this clause, M.Ed. is not considered as training qualification.