Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(xiii) in Andhra Pradesh Post Graduate Law courses Common Entrance Test Rules, 2007

(xiii)"Qualified Examination" means the examination of the minimum qualification prescribed for appearance or passing with requisite percentage of which entitles one to seek admission into relevant courses as laid down under Rule 3.