Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(iii) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(iii)The candidate should have passed the qualifying examination (10+2) [conducted by the Board of Intermediate Education, Andhra Pradesh] [Inserted by Notification No. G.O.Ms. No. 69, dated 10.7.2007 (w.e.f. 10.5.2006).] or equivalent on the date of his/her Counselling for admission, and secured a rank at he Common Entrance Test and should also satisfy other conditions laid down in these rules: