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

State of Andhra Pradesh - Subsection

Section 2(1)(xiii) in Andhra Pradesh Physical Education Conduct of Common Entrance Test for admission into Bachelor of Physical Education (B.P.Ed.) and Under Graduation Diploma in Physical Education Courses Rules, 2004

(xiii)"Qualified Candidate" means a candidate who appeared for the Physical Education Common Entrance Test (PECET) / Physical Education Common Entrance Test-Association of Colleges (PECET-AC) and had been assigned rank in the common merit list and has eligibility as per the criteria laid under Rule 3.