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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in Bihar Agricultural University Act, 2010

(2)Subject to the provisions under sub section (1), the University shall reserve seats for Scheduled Castes, Scheduled Tribes and other categories specified by the Government:Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards prescribed in respect of such candidates.