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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(c) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(c)In Unaided Minority Professional Institution the Management Seats shall be filled by the Management, by following the eligibility criteria mentioned below:
(i)15% of seats mentioned at rule 5(c)(ii)(a) above, keeping them open to all on the basis of either Rank obtained at Integrated Common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate in Group Subjects.
(ii)55% of the seats mentioned at rule 5(c)(ii)(b) above, on the basis of the rank obtained a Integrated Common Entrance Test conducted by the State Agency.