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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017

(4)For Jammu and Kashmir Migrant Candidature Candidates:The Supernumerary seats for Jammu and Kashmir Migrant Candidature candidates shall be allotted to the eligible candidates as in 5(6) on the basis of Inter-Se-Merit in the Entrance test conducted by the appropriate authority or in the manner as prescribed by the appropriate authority, further if seats remain vacant then the seats shall be allotted to the Jammu and Kashmir Migrant Candidature candidates on the basis of CET conducted by the Competent Authority.