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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

(ii)Category-B-(25% of the sanctioned intake of the seats)-(Competent Authority Seats for Minority Candidates). - These seats shall be filled up with the concerned minority candidates through counseling by the competent authority as per merit from the students who have passed the common entrance test held by the State (Eamcet) for that year.