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State of Tamilnadu - Section

Section 3 in The Tamil Nadu Admission In Professional Educational Institution Act, 2006

3. Admission to Government seat.

- Notwithstanding anything contained in any relevant law or any rules, regulations or by-laws made thereunder, admission to every Government seat in every professional educational institution shall be made, by the appropriate authority, on the basis of the marks obtained by a student in the relevant subjects, in the qualifying examination.