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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(a) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

(a)Adequate funds shall be generated to meet the counseling expenditure by levying reasonable charges from the candidates appearing for the counseling as specified by the Admission Committee and shall be credited into the account of the Secretary, Andhra Pradesh State Council of Higher Education, Hyderabad.