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

State of Andhra Pradesh - Subsection

Section 6(h) in Andhra Pradesh Un-aided Non-Minority Professional Institutions (Regulation of Admissions into Under-graduate Medical and Dental Professional Courses) Rules, 2003

(h)If a candidate after the final selection fails to report to the Principal of the respective college on or before the stipulated time, the seat will be treated as vacant and the Principal of the respective college shall fill up the vacant seat by the Management under Category-C, provided the procedure of the admission and counseling including subsequent counselings to fill up the seats as prescribed, should have been followed.