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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(b) in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(b)The requirement of qualifying at the Common Entrance Test shall not be applicable to the candidates sponsored for admission by Ministry of Human Resource Development; Government of India Rule 4(iv) of these Rules concerning Eligibility for Admissions are not applicable to these candidates.