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(f) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007 (f)If the Appellate Board considers that an interim order is necessary in the matter, it may pass such order, pending final disposal of the appeal.
