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The Central Educational Institutions (Reservation in Admission) Act, 2006 4. Act not to apply in certain cases.- The provisions of section 3 of this Act shall not apply to- a. a Central Educational Institution established in the tribal areas referred to in the Sixth Schedule to the Constitution; b. the institutions of excellence, research institutions, institutions of national and strategic importance specified in the Schedule to this Act: Provided that the Central Government may, as and when considered necessary, by notification in the Official Gazette, amend the Schedule; c. a Minority Educational Institution as defined in this Act; d. a course or programme at high levels of specialisation, including at the post-doctoral level, within any branch of study or faculty, which the Central Government may, in consultation with the appropriate authority, specify.    |
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