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8. Admission to a corresponding University. (1) Each corresponding University shall, subject to the provisions of this Act and the Statutes, be open to all persons: Provided that nothing herein shall require any such University to admit to any course of study a number of students larger than the prescribed number. (2) The appropriate Government may direct the corresponding University to reserve in any college seats for women, Scheduled Castes, Scheduled Tribes or such educationally backward classes of citizens as may be specified by that Government in this behalf, and where such direction has been given, the corresponding University shall make the reservations accordingly: Provided that no such person shall be entitled to be admitted to a corresponding University unless he meets the standards laid down by the corresponding University.    |
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