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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(a) in Andhra Pradesh Regulation of Admissions into MBA/MCA Professional courses through Common Entrance Test Ruels, 2006

(a)All the Category A seats shall be filled by the respective-Institutions by admitting candidates as allotted by the Convener of ICET admissions/Convener of ICET-AC admissions, as the case may be depending upon the option exercised by the institution as per clause (4) of sub-rule (a) of Rule 8 of the Andhra Pradesh Integrated Common Entrance Test for admission into MBA/MCA Rules, 2004.