Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(d) in Andhra Pradesh Regulation of Admissions into Post Graduate Engineering Including Technology/Pharmacy/ Architecture and Planning Courses (through Graduate Aptitude Test in Engineering and Common Entrance Test) Rules, 2007

(d)In case of Minority Professional Institutions the seats filled up by eligible candidates of the concerned minority, as a percentage of total seats, should satisfy the minimum percentage norm as prescribed by the Government while according the minority status.