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

State of Andhra Pradesh - Subsection

Section 4(iii) in Andhra Pradesh Private Minority (Aided/Unaided) Colleges of Education (Regulation of Admissions into B.Ed. Course through Common Entrance Test), Rules, 2005

(iii)The minority institutions shall admit the candidates as selected and allotted by the "Convener" under Convener seats as prescribed in these Rules.