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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Unaided Non- Minority Professional institutions (Regulation of Admissions into Under-graduate and Pharm.D (Doctor of Pharmacy) Professional Courses through Common Entrance Test) Rules, 2011

(m)"Qualifying Examination" means the examination of the minimum qualification passing of which with not less than 45% marks (40% in case of reserved categories) in the prescribed group subjects entitles one to seek admission into the relevant Professional Course as prescribed in the Andhra Pradesh Common Entrance Test for entry into Engineering; Pharmacy, Agricultural, Medical and Dental courses Rules, 2011.