Section 2(a) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(a)"Authority" means the Andhra Pradesh Private Medical Care establishments Registering Authority constituted under Section 4;(aa)[ 'District Level Advisory Committee' means the Committee constituted under Section 5-A,.] [Inserted by Act No. 14 of 2006, dated 6.1.2006.]
