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[Cites 0, Cited by 0] [Section 5A(1)] [Section 5A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5A(1)(ii) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

(ii)Four officers not below the rank of Deputy Secretary to Government to be nominated by Government representing one from each of Departments of Law, Women Development, Child Welfare & Disabled Welfare, Social Welfare, Tribunal Welfare and Backward Classes Welfare Members.