Section 8(2)(d) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

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State of Andhra Pradesh - Subsection

Section 8(2)(d) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

(d)No candidate seeking reservation for admission under the above categories be allowed to participate in the Counselling for admission unless he produces the Integrated Community Certificate prescribed by the Government and issued by the Revenue Authorities in the Government (Vide G.O.Ms.No. 58., Social Welfare (J) Department., dated 12-05-1997).

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State of Andhra Pradesh - Subsection

Section 8(2)(d) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003