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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(ii) 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

(ii)The Convenor of Admissions shall communicate the qualified candidates of LAW Common Entrance Test, the list of Law Colleges having approval of affiliation from the Bar Council of India, affiliation of the University concerned and permission from the Andhra Pradesh State Council of Higher Education and invite from the candidates their option/preference of the college/colleges in order of priority in which they seek admission.