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

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses in Planning and Architecture (B. Arch. B. Plng, and related courses) Rules, 2004

(m)"Qualifying Examination" means the examination of the minimum qualification prescribed for appearance/passing of which entitles one to seek admission into the relevant Professional Course and as prescribed in Rule 3 of "the Andhra Pradesh Planning and Architecture Common Entrance Test (PACET) for entry into 5 - year B. Arch, and 4-year B. Planning and other related courses. Rules 2004. (n) "State Council" means the Andhra Pradesh State Council of Higher Education, constituted under the Andhra Pradesh State Council of Higher Education Act, 1988 (Andhra Pradesh Act No. 16 of 1988).