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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3)(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)Children of Armed Persons (CAP) - 2% (Two Percent) for the children of armed persons i.e., Ex-Servicemen, Defence Personnel including the Children of Border Security Force and the Central Reserve Police Force residing in Andhra Pradesh for a minimum period of 5 years.