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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

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

(i)"Inspecting Authority" means the Authority/Officer appointed by the Competent Authority for inspecting and scrutinising the Admissions of the candidates made in the Unaided Minority Professional Institutions.