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

State of Andhra Pradesh - Subsection

Section 2(h) in Andhra Pradesh Integrated Commom Entrance Test for admission into MBA and MCA professional courses, Rules, 2002

(h)"Qualified Candidate" means a candidate who has appeared for the Integrated Common Entrance Test and assigned ranking in the common merit list and has the eligibility as per the criteria laid down under Rule 4