Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(b) in Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003

(b)The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education to incur necessary expenditure for items services connected with the ICET and submit for audit to the Local Fund Audit and submit report thereof to the Andhra Pradesh State Council of Higher Education.