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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(v) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(v)[ ***] [Omitted 'During admissions through Single Window System, the qualified candidates of EAMCET shall not be eligible for admission into the Institutions that have opted for EAMCET-AC on the basis of their Rank in EAMCET and vice-versa. However, such candidates shall be eligible for seeking admissions in the vacant seats to be filled by the Institutions based on their merit as per Rule 6(i) (A) (11) or Rule 6 (i) (B) (11) hereunder as the case may be.' by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).]