Section 2(n) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007
(n)"Qualified Candidate" means the candidate who has appeared for the PGLCET/PGLCET-AC, as the case may be, for admission into the Post Graduate Law Courses viz., L.L.M/M.L. and has been assigned ranking in the Common Merit List as per Rule 5 or Rule 11
