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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 Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2004

(xii)"Qualified candidate" in respect of seats to be filled by "Competent Authority" means the candidate who has appeared for the Common Entrance Test for admission into the relates Professional Course and has been assigned ranking in the Common Merit List as per the Rule 5 of the Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004 issued in G.O.Ms.No. 16, Higher Education (EC) Department, dated 25-2-2004.