Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(3) in Andhra Pradesh Para Medical Board Act, 2006 (3)No person shall be eligible for registration under sub-section (1) or sub-section (2), if he is subject to any of the disqualifications under sub-sections (1) to (6) of section 5.
