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 8] [Entire Act] State of Andhra Pradesh - Subsection Section 8(ii) in Andhra Pradesh Para Medical Board Act, 2006 (ii)on his absence, from three consecutive meetings of the Board without intimation indicating the reason for such absence, sufficient in the opinion of the Board;
