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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(i) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(i)The Convenor seats shall be 85% of sanctioned Intake of seats in each course in UN-Aided Non-Minority Institutions, which shall be filled with eligible candidates on the basis of rank obtained at Integrated Common Entrance Test and by following Rule of Reservation laid down by the Government from time to time.