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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Para Medical Board Rules, 2006

(1)The Secretary on receipt of reliable information that the recognized institution has been guilty or any misconduct or on a written complaint that institution is violating any of the terms and conditions of the recognition or any of the given directions or has contravened any of the provisions of the Act or these Rules, after making enquiries thereto shall place a report before the Board.