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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(i) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(i)The candidate who have secured qualifying marks in PGLCET and candidates belonging to the category of Scheduled Castes and Scheduled Tribes, to whom qualifying marks have not been prescribed, shall be assigned the rank in the order of the merit on the basis of marks obtained in the PGLCET.