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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(e) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(e)"Concerned Minority" means the Linguistic or Religious Minority status accorded to the Minority Institution by the Government.