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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Common Entrance Test for entry into Engineering, Architecture, Pharmacy, Agriculture, Medical and Dental Courses Rules, 2004

(3)The records of an Institution which has been established and which has been permitted to adopt its own admission procedure for the last, at least, 25 years shall be examined by the Permanent Committee and the Committee may permit such an Institute to adopt its own admission procedure.