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

State of Andhra Pradesh - Subsection

Section 6(6) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at ICET by following the Rules of Reservation as per Rule 7 hereunder and G.O.Ms. No. 550, Higher Education Dept., dated 30-07-2001 whereever applicable and such allotment is only provisional.Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.