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

State of Andhra Pradesh - Subsection

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

(k)[ "Non Resident Indian (NRI) candidate" means a candidate born to a parent of Indian origin residing outside the country and who has passed the qualifying examination or its equivalent;] [Substituted by Notification No. G.O.Ms. No. 66, dated 3.9.2012 (w.e.f. 28.7.2011).]