Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1)(a) in Telangana Medical & Dental Colleges Admission, (Admission into MBBS & BDS Courses) Rules, 2017

(a)admission to 85% of the "Competent Authority Seats" In each course shall be reserved for the local candidates and the remaining 15 % of the "Competent Authority seats "shall be un reserved seats as specified in the Andhra Pradesh Educational Institutions (Regulations, and Admissions) Order, 1974 subsequently amended.