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

State of Andhra Pradesh - Subsection

Section 7(viii) in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(viii)[The candidates admitted into Un-Aided Minority Professional Institutions shall pay at the time of admission the fees payable per student per annum as prescribed by the Committee for fixation of Fee Structure constituted by the State Government.] [Substituted by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).]