Section 5(a) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
(a)All the Category-A seats shall be filled by the respective Institutions by admitting candidates as allotted by the Convener of PGLCET admissions/Convener of PGLCET-AC admissions, as the case may be, depending upon the option exercised by the institution as per clause (iv). of sub-rule (a) of Rule 11 of the Andhra Pradesh Post Graduate Law Courses Common Entrance Test Rules, 2007.
