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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in Engineering Courses to Bachelor of Engineering and Technology Courses (Regulation of Admission and Payment of Fees) Rules, 2013

(1)A candidate shall have passed the qualifying examination with minimum aggregate marks as prescribed in rule 6 in immediate previous academic year in the relevant discipline as mentioned in column 2 of Schedule I from the Technical Examination Board (TEB) or a recognised University or college or institution approved by AICTE and situated in Gujarat State, but the result is declared late by the concern University/Board after the last date of registration as declared by the Admission Committee shall be eligible for admission only after completion of first round and before the completion of the admission process declared as such by the Admission Committee.