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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3)(iv) in Andhra Pradesh Government Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses) Rules, 2003

(iv)1% for the Children of Ex-servicemen and serving service personnel of the three wings of the Defence Services i.e.. Army, Navy and Airforce, subject to the condition that the Ex-service men etc. are residing for a minimum of five years in Andhra Pradesh, provided that if suitable candidates are not available equivalent to fulfill the above reservation, the condition of five years minimum period of residence shall not be insisted upon.