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 5B] [Entire Act] State of Andhra Pradesh - Subsection Section 5B(d) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002 (d)recommend to the Government, any modifications required in the rules in accordance with charges in technology or social conditions;
