Section 7(3)(b) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

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State of Andhra Pradesh - Subsection

Section 7(3)(b) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

(b)the private medical care establishment does not have,-

(i)The financial capability to maintain the institution for which the registration is sought; or

(ii)The infrastructure including buildings, facilities for disposal of medical waste, essential medical equipment, including protection measures from radiation, and such other facilities as may be prescribed; or

(iii)The qualified personnel medical paramedical and other staff, as may be prescribed; or

(iv)the standards of sanitation and hygiene as may be prescribed; or

(v)any other matter which may be prescribed by the Rules.

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State of Andhra Pradesh - Subsection

Section 7(3)(b) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002