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

State of Gujarat - Subsection

Section 5(2) in Master of Business Administration Course (Regulation of Admission and Payment of Fees) Rules, 2013

(2)A candidate shall have passed the qualifying examination with minimum of 50% marks (45% marks in case of SC/ST/SEBC category candidates) from-
(a)a University situated in the Gujarat State; or
(b)a University situated outside the Gujarat State provided that the candidate shall have passed the Higher Secondary School Certificate Examination (Standard XII, 10+2 pattern) or its equivalent examination from,-
(i)the Gujarat Board; or
(ii)the Central Board of Secondary Education:
Provided that,-
(a)the school in which the candidate has studied, shall have been located in the State of Gujarat; or
(b)the school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli; or
(iii)the Council of Indian School Certificate Examination, New Delhi:
Provided that,-
(a)the school in which the candidate has studied, shall have been located in the State of Gujarat ; or
(b)the school in which the candidate has studied, shall have been located in the Union Territories of Daman and Diu or Dadra and Nagar Haveli.