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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(ii) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(ii)The Convener shall draw advances from the Andhra Pradesh State Council of Higher Education, Hyderabad to incur necessary expenditure for items/services connected with the PGLCET and submit for audit to the Local fund Audit and report thereof shall be submitted to the Andhra Pradesh State Council of Higher Education.