Section 7(3)(a) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

(a)[ the applicant in the event of having been convicted of an offence; or] [Substituted by Act No. 14 of 2006, dated 6.1.2006.]

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