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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Andhra Pradesh - Subsection

Section 55(b) in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003

(b)The Management of the unaided minority Law Colleges shall issue a separate notification in the media giving wide publicity inviting applications for admission into 3 year/5 year Law courses from the candidates of the minority concerned, for whose benefit the College is established and administered. The notification should contain cost of application, number of seats available for admission in each course, eligibility criteria, fee payable etc.,