Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(f) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017

(f)higher percentage of marks in Aggregate at HSC.
(ii)The merit list for the NRI/OCI/PIO and Foreign Students Candidates stated at rule 5(4) and 5(5) and Children of Indian Workers in Gulf Countries shall be prepared on the basis of the percentage of marks in the subjects Physics, Chemistry and Mathematics added together at Qualifying examination :