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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(a) in Andhra Pradesh Para Medical Board Rules, 2006

(a)As soon as an application is received from the existing institution, a temporary certificate of recognition prescribed in Form XV shall be issued by the Secretary to the applicant-institution within a period of fifteen (15) days subject to the condition that the facilities in accordance with the standards fixed by the Board shall be provided within a period of one year from the date of granting temporary recognition.