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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(v) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

(v)Category-E-(25% of the sanctioned intake of the seats) - Management Seats. - Seats filled up by the management of the college/institution giving preference to minority students concerned through any rational and transparent method of selection devised by itself subject to fulfillment of the eligibility criteria prescribed by the Medical Council of India/Dental Council of India/Government of India/ State Government or if the Minority Institution(s) concerned so desire, by the committee of admissions constituted by competent authority or by the minority management committee.