Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(l) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(l)"Minority Professional Institution" means the institution imparting professional education established and administrated for and by the concerned minority and recognized by the Government as such.