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

State of Andhra Pradesh - Subsection

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

(i)Category-A Seats (50% of the sanctioned in take of the seats) -"Competent Authority Seats": - The seats shall be filled up through counseling by the committee for admissions appointed by the competent authority as per merit from the candidates who have qualified at the common entrance test, EAMCET held by the State for that year and following the rules of reservation.