Section 4(ii) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
(ii)The Candidate should passed the qualifying examination in the 3 year/ 5-year L.L.B/B.L. Degree awarded by any University. The candidate should also have secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules: Provided that the Category-B seats as specified in Rule 3 (ii)(c) above shall be filled on the basis of the rank obtained in any All India Common Entrance Test or Common Entrance Test conducted by the State agency: Provided further that the NRI seats shall be filled with NRI candidates who have passed the qualifying examination with not less than 50% of aggregate marks or Cumulative \Grade Point Average4(CGPA) equivalent to 5 on a scale of 10.
