Section 3(2)(iii) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006

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State of Andhra Pradesh - Subsection

Section 3(2)(iii) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006

(iii)The Category B Seats shall be 20% of the total intake of seats in each course in respect of Un-Aided Non-minority Professional Institutions, which shall be open for admission to all the eligible candidates on merit basis including candidates belonging to other States and Union Territories of India and NRIs, following the provisions of sub rule (ii) of Rule 6. Within Category B, seats not exceeding 15% of the total intake of seats may be filled, at the discretion of the Institution, with NRIs.

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State of Andhra Pradesh - Subsection

Section 3(2)(iii) in Andhra Pradesh Un-aided Non-Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules, 2006