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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(ii) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional Courses Through Common Entrance Test Rules, 2003

(ii)The candidate should have passed the qualifying examination (10+2+3) or equivalant on the date of his/her Counselling for admission. and should have secured a rank at "Integrated Common Entrance Test" conducted by the State and should satisfy other conditions as laid down in the Rules.