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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

8. Fee for Professional Institutions offering MBA/MCA courses.

- (i) "The fee payable per student per annum for each discipline in each Institution shall be as prescribed by the AF RC.
(ii)The fee prescribed and collected from NRIs, in excess of the fees prescribed for Non-NRI candidates under Category-B shall be utilized for benefiting the students from economically weaker sections of the society whose eligibility criteria shall be as notified by the Government. The mechanism for extending such benefit to the students belonging to economically weaker section shall be as prescribed by the AFRC.