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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(i) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Post Graduate Medical and Dental Professional Courses) Rules, 2003

(i)"Competent Authority Seats" (50% of the sanctioned in take of the seats): - These seats shall be filled up by the Competent Authority, duly following the A.P.Private Medical/Dental Colleges (Admissions into Post Graduate Medical/Dental Courses) Rules, 2003, and as amended from time to time.