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

State of Gujarat - Subsection

Section 5(ii) in Engineering Courses to Bachelor of Engineering and Technology Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(ii)who have passed qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous admission year in the relevant discipline as mentioned in column 2 of Schedule I from the Technical Examination Board (TEB) or a recognized University or institute approved by AICTE and situated in Gujarat State, and who could not admitted in immediate previous admission year due to late declaration of results by the respective Board/University with minimum aggregate marks as prescribed in rule 6.