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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(n) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Undergraduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011

(n)"Qualified Candidate" means the candidate who passed the qualifying examination obtained not less than 45% marks (40% in case of reserved categories) in the prescribed group subjects and who has appeared for the Common Entrance Test (EAMCET / EAMCET-AC), as the case may be, for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5 / 12 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Pharmacy, Agriculture, Medical and Dental courses Rules, 2011.