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

State of Chattisgarh - Subsection

Section 5(4) in Chhattisgarh State Eligibility Test Rules, 2013

(4)Candidates, who have appeared or are appearing for the qualifying Master's Degree examination and whose result is awaited or candidates whose qualifying examination has been delayed, may also apply for SET, however, such candidates will be admitted provisionally and shall be considered eligible only after they have passed the Master's Degree examination or equivalent degree with at least 55% marks (50% in case of Scheduled Castes/Scheduled Tribes and persons with disability candidates) within one year from the date of the SET examination in which they have appeared and upon failure to do so, they shall be treated as disqualified.