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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

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

(iv)The vacant seats, if any, may be filled with the candidates securing not less than 60% of marks in aggregate or in group subjects in the qualifying examination duly ensuring merit and transparency.