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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(ii) in A.P. Private Medical/dental Unaided Non-Minority Professional Institutions (Admissions Into Post Graduate Medical / Dental Courses/ Super Speciality Courses) Rules, 2013

(ii)The seat matrix regarding the Convener and Management quota seats in each speciality in each Medical /Dental College shall be prepared by the University every year before counseling and any additional seats permitted by the MCI/ DCI and the University will be included in the counseling process.