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

State of Andhra Pradesh - Subsection

Section 2(1)(v) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Ayush Professional Courses) Rules 2008

(v)"Competent Authority Seats" means the seats earmarked from out of the sanctioned intake of seats in each course and in each College to be filled by the Committee for Admissions for constituted by the Competent Authority.