Section 2(a) in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000
(a)"educational institution" shall have the meaning assigned to it in clause (c) of section 2 of the Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983 (A.P. Act No. 5 of 1983);
