Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3)(i) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(i)Physically Handicapped (PH) - There shall be 3% (Three Percent) Horizontal reservation in each category (OC, BC.SC.ST) for Visually Handicapped/ hearing impaired/orthopaedically Handicapped (Each 1%) (One Percent) G.O.Ms.No. 109 Women Development Child Welfare and Labour department, dated 15-6-1992 and G.O.Ms.No. 339, Edn., (EC-II) Department, dated 15-12-1999)