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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(c) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(c)Vacant seats, if any, in this category, shall be filled by the Management with eligible Non-Minority candidates who are qualified at Integrated Common Entrance Test conducted by the State ensuring merit and transparency and by following the rule of reservation.