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

State of Andhra Pradesh - Subsection

Section 2(b) in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

(b)"Committee for Admissions" means the Committee nominated and deputed by the Convenor of the LAWCET to select and make allotment of candidate in accordance with the provisions laid down herein for admissions into University/un-aided non minority and minority law Colleges offering 3 year and 5 year LL.B./B.L. courses in the State.