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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2)(b) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007

(b)The Category - A seats shall be 80% of sanctioned intake of seats in Post Graduate Law (L.L.M/M.L) courses in Un-Aided Non-Minority and Minority Professional Institutions, which shall be filled with eligible candidates on the basis of Rank obtained at PGLCET/ PGLCET-AC, as the case may be, following the procedure laid down in Rule 6 (ii) and Rules of Reservation laid down in Rule 7.