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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(x) in Andhra Pradesh Un-aided Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses Rules, 2003

(x)A candidate after selection and allotment to a college/course can withdraw from the course only, with in one day from the date of admission as notified by the Competent Authority i.e., NTR University of Health Sciences, A.P., Vijayawada, then the fee paid by the candidate shall be refunded. Resultant vacancies if any shall be filled following the prescribed procedure, in the final counseling as notified by competent authority.