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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in Damodaram Sanjivayya National Law University Act, 2008

(2)the University may reserve sets in any University college for women, members of socially and educationally backward classes, Scheduled Castes, Scheduled Tribes and physically handicapped persons or allot seats on such regional basis as may be declared by the University.