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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(B) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(B)Filling Up Management Seats (15%) (In The Case Of Both Un-Aided Non-Minority And Un-Aided Minority Professional Institutions). - 15% of the Management seats shall be filed by the Management, keeping them open to all the eligible candidates for admission including candidates belonging to other States and Union Territories of India and the NRIs, on the basis of either Rank obtained at Integrated Common Entrance Test conducted by the State OR Marks secured in the qualifying examination not less than 50% of marks in aggregate or in Group Subjects.