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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(b) in Andhra Pradesh Para Medical Board Rules, 2006

(b)The Secretary shall get an enquiry conducted on the availability of facilities in such Institutions and communicate the deficiencies to the said Institutions for rectification within the said period of temporary recognition.