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

State of Andhra Pradesh - Subsection

Section 6(8) in Andhra Pradesh Unaided Minority Professional institutions (Regulation of Admissions into Under-graduate Professional Courses through Common Entrance Test) Rules 2006

(8)Once a candidate secures admission to a particular College / institution based on his/her option, no more claim for admission into other Colleges, to any other kind of seat or any other course, be entertained during that phase of admissions except for the facility of sliding as provided under clause (c) above.