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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(v) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental Professional Courses) Rules, 2004

(v)"Competent Authority Seats" means the seats earmarked from out of the sanctioned intake of seats in each course and in each College to be filled by the Committee of Admissions.