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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4) in Andhra Pradesh Para Medical Board Rules, 2006

(4)In the event of any change of ownership, management or name of the institution, the Secretary shall be, intimated before such change with necessary documents and the existing certificate be surrendered to the Secretary so as to issue a revised certificate of recognition incorporating the changes.