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

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

(ii)The candidate should have passed the qualifying examination (10+2+3) [conducted by a University (as defined in the University Grants Commission Act, 1956)] [Inserted by Notification No. G.O.Ms. 70 dated 10.7.2007 (w.e.f. 26.5.2006).] or equivalent on the date of his/her Counselling with Mathematics as one of the subject in S.S.C. for admission into MBA and in (10+2) for MCA programmes. The candidate should also have secured a rank at the Common Entrance Test and satisfy other conditions laid down in these Rules.