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

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test) Rules, 2006

(m)"Qualified candidate" means the candidate who has appeared for the Common Entrance Test EdCET/EdCET-AC, as the case may be, for admission into the related B.Ed. Course and has been assigned ranking in the Common Merit List as per Rule 5 of the Andhra Pradesh Conduct of Education Common Entrance Test for Admission into B.Ed., Course Rules, 2004 as subsequently amended.