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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(iii) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(iii)"Association of colleges" means the Association of private Unaided Law Colleges formed for the purpose of conducting Law Common Entrance Test referred to in clause (xi) below and recognized by the Andhra Pradesh State Council of Higher Education consisting of representatives of Management of the Private Unaided Law Colleges offering Post Graduate Law courses for which the eligibility criteria is as mentioned in Rule 3.