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[Cites 0, Cited by 0] [Section 7(19)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(19)(d) in Andhra Pradesh Regulation of Admissions into Under Graduate Professional Courses (In Architecture (B. Arch and Other Related Courses), Rules 2012

(d)The option of choosing between SW-I or SW-II shall be exercised by the Managements of the Private Unaided colleges for the Convener seats only and shall intimate in writing before a stipulated date to the Competent Authority and AFRC. In case of failure on the part of any management to exercise their option it shall be construed that they shall admit the candidates into their colleges for the seats only through SW-I.