Section 4(iii) in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003
(iii)[ The candidate should have passed the qualifying examination (10+2) or equivalent on the date of his/her Counselling for admission, and secured a rank at Common Entrance Test conducted by the State and should also satisfy other conditions laid down in these Rules. [Substituted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).]
