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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(1) in Andhra Pradesh Universities Act, 1991

(1)No student shall be eligible for admission to a course of study qualifying for admission to a post matriculation University examination unless he has passed the examination prescribed as qualifying for admission to such course or an examination recognised by the Academic Senate as equivalent thereto and possess such other qualification, if any, as may be prescribed.