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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(1) in Andhra Pradesh Para Medical Board Act, 2006

(1)Subject to the provisions contained in section 24, no person shall establish a para medical institution or conduct any paramedical course for preparing students to acquire any recognized qualification, without the prior recognition by the Board.