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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(12) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

(12)The vacant seats handed over by the Convenor shall be notified and filed by the Institution on merit basis following the Rules of Reservation as provided under Rule 7, Such seats in case of Un-Aided Minority institutions shall be first filed with eligible candidates belonging to the concerned Minority and then with eligible candidates belonging to other than the concerned Minority.