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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(xii) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(xii)"Qualified Candidate" means the candidate who has appeared for the PGLCET/PGLCET-AC and has been assigned rank in the common merit lists and has the eligibility as per the criteria laid down under Rule 3.