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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(m) in Andhra Pradesh Unaided Minority Professional Institutions (Regulation of Admissions into Under-Graduate Professional Courses through Common Entrance Test) Rules, 2003

(m)"Qualified Candidate" means the candidate who has appeared for the Common Entrance Test for admission into the related Professional Course and has been assigned ranking in the Common Merit List under Rule 5 of the A. P. Common Entrance Test for entry into Engineering, [***] [Omitted 'Architecture' by Notification No. G.O.Ms. No. 48, dated 12.7.2004 (w.e.f. 11.6.2003).], Pharmacy, Agriculture, Medical and Dental Courses Rules, 2003.