Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(d) in The West Bengal Pre-University, University Entrance And Three-Year Degree Course (Discontinuance Of Admission For Prosecution Of Study) Act, 1978

(d)students who have passed the Higher Secondary Examination of the Board or the Pre-University Examination or the University Entrance Examination, as the case may be, of a University or an equivalent examination considered as such by such University but have not taken admission for prosecution of study in the three-year degree course of any such University and students who will pass any such examination shall, subject to such conditions as may be imposed by the Council in this behalf and for a period of two years from the academic year beginning on the first day of July, 1977, be eligible for admission for prosecution of study in the second year (class XII) stage of the Higher Secondary course of the Council;