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 13] [Entire Act] State of Andhra Pradesh - Subsection Section 13(b) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007 (b)For filing an appeal before the State Appellate Board: Rs.500/- (Rupees Five hundred only)
