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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(e) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

(e)The Appellate Board, shall hear all the concerned, receive the relevant oral/ documentary evidence submitted by them, consider the appeal and communicate its decision preferably within 90 days from the date of filing the Appeal in the prescribed Form-XI