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(n) in Andhra Pradesh Professional Educational Institutions (Regulation of Admissions of Engineering/Pharmacy Diploma holders into Under Graduate Professional courses through Common Entrance Test) Rules, 2006

(n)"Qualifying Examination" means the examination of the minimum qualification: passing of which entitles one to seek admission into the relevant professional Course as prescribed in the Rule 3 of the Andhra Pradesh Engineering Common Entrance Test for Diploma Holders for admission into B.E., B.Tech. and B. Pharm courses Rules, 2004.