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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(iv) in A.P. Private Medical/dental Unaided Non-Minority Professional Institutions (Admissions Into Post Graduate Medical / Dental Courses/ Super Speciality Courses) Rules, 2013

(iv)The unfilled seats after second and the final counseling for Competent authority seats shall be surrendered to Managements to fill them as Management quota seats. If a candidate allotted a seat after second and the final counseling of the convener quota fails to join the course in a private college, that seat can be filled by the Management, treating it as a Management quota seat.