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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(c) in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(c)The Management Seats shall be:
(i)15% of the total intake of seats in each course in respect of Un-Aided Minority Professional Institutions, which shall be open for admission to all the eligible candidates including candidates belonging to other States and Union Territories of India and NRIs.
(ii)55% of the total Intake of seats in each course in Un-Aided Minority Professional Institutions, which shall be filled with the concerned Religious/Linguistic Minority eligible candidates only on the basis of Rank, obtained at EAMCET [/EAMCET-AC] [Inserted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).] by following Merit Order and Transparency and eligibility condition at Rule 4(iv) and Rule of Reservation for Women.