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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(6) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional courses in Planning and Architecture (B. Arch, B. Planning and other related courses) Rules, 2006

(6)Candidates shall be called for counselling and provisional allotment of Courses/Institutions shall be made in the order of merit assigned at PACET by following the Rules of Reservation as per Rule 7 hereunder and G.O. Ms. No 550, Higher Education Dept., dated: 30-7-2001 wherever applicable and such allotment is only provisional.Provided that in respect of Minority Professional Institutions seats shall be allotted only to the eligible candidates belonging to the Concerned Minority.