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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987

(2)The Governing Council may, on the recommendation of the Standing Academic Board, exempt from the provisions of sub-section (1) any candidate who has undergone an equivalent course of study or training in any college or institution outside the University area.