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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(a) in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

(a)3 year Law Course: Candidates seeking admission into 3 year Law Course should have passed any Degree awarded or recognised equivalent thereto by the University concerned with 40% of marks on the aggregate, (there is a relaxation of 5% of marks in the case of S.Cs. and S.Ts. 39.5% or more shall be rounded off and treated as 40%). The candidates who have less than 40% or more on the aggregate in any Post-Graduate Degree (Master Degree) or B.Ed. are eligible for admission. The Candidates who have passed their degree examination by single sitting without undergoing 3 year course either through regular or private or correspondence after 1998-1999 are not eligible. The candidates passing their qualifying examination in the supplementary examination of the current academic year for which the Entrance Test is conducted are not eligible for admission. However, the candidates who pass in the 'instant' Examination are eligible.