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State of Andhra Pradesh - Section

Section 23 in Andhra Pradesh Para Medical Board Act, 2006

23. Restoration to the Register.

- The Board may at any time, for reasons to be recorded in writing, order that the name of a person removed from the register under sub-section (1) of section 22 shall be restored on payment of such fee, as may be prescribed.Chapter - VI Recognition of Paramedical Educational and Training Institutions