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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(d) in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(d)Candidates who are spouses of those in the employment of the State or Central Government-Public Sector Corporations, Local Bodies, Universities and Educational Institutions, recognised by the competent authority and similar quasi-Government Institutions within the State.
(D)If a local candidate in respect of a local area is not available to fill any seat, reserved or allocated in favour of a local candidate in respect of that local area, such seat shall be filled in as if it has been unreserved. In the order of ranking in the common merit list.