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

State of Gujarat - Subsection

Section 5(3) in Professional Diploma Courses of Engineering and Technology (Regulation of Admission and Payment of Fees) Rules, 2013

(3)A candidate whose parents are origin of Gujarat and who are residing out of Gujarat State and who have passed the qualifying examination from school located outside Gujarat State from Central Board of Secondary Education or the Council of Indian School Certificate Examination, New Delhi or the National Institute of Open Schooling or the respective State Boards shall be eligible for admission, and his candidature shall be included in the merit list prepared in accordance with the provisions of rule 10, subject to the condition that he shall produce his parents' domicile certificate.