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 6(16)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(16)(b) in Andhra Pradesh Regulation of Admissions into Post Graduate Law (L.L.M/M.L) Courses through Common Entrance Test Rules, 2007

(b)To fill up Category-A seats (80%) in Unaided Minority and Non-Minority Institutions who opted for PGLCET-AC. - (1) A Committee for PGLCET-AC Admissions shall be constituted by the Association(s) of Professional Institutions to advise the Convener of PGLCET-AC Admissions, in matters relating to admission and on such other matters necessary for the smooth conduct of Admissions.