Section 2 in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2003
2.
Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of capitation fee) Act, 1983 (Act No. 5 of 1983) unless otherwise defined by the Government in Health Medical and Family Welfare Department or by the Competent Authority.
