Section 8(2)(d) in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

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State of Andhra Pradesh - Subsection

Section 8(2)(d) in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Govt., and issued by the Revenue Authorities in the Government (vide G.O.Ms.No. 58, Social Welfare (J) Department, dated 12-5-1997)

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State of Andhra Pradesh - Subsection

Section 8(2)(d) in Andhra Pradesh University Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003