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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(b) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

(b)The Chairman of the District Registering Authority i.e. DM and HO shall receive the moneys/fees through Demand Draft. Only. He shall open an account in a nationalized bank in the name of the Registering Authority and remit the same into the account.