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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(p) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulations of Admissions into Under Graduate Medical and Dental professional Courses) Rules 2004

(p)"Qualifying Examination" means the examination of the minimum qualification prescribed for passing of which entitles one to seek admission into the relevant Professional Courses.
(ii)Words and expressions used but not defined in these shall have the same meaning as assigned to them in the Andhra Pradesh Educational Institutions Regulation of Admission and Prohibition of Capitation Fee Act, 1983 (A. P.Act 5 of 1983) unless otherwise defined by Government in Health Medical and Family Welfare Department of by the Competent Authority.