Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(g) in Andhra Pradesh "Integrated Common Entrance Test" for admission into MBA and MCA Professional Courses 2003

(g)"Qualified Candidate" means the candidate who has appeared for the ICET and has been assigned ranking in the common merit list and has the eligibility as per the criteria laid under Rule 3.