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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(c) in Andhra Pradesh Para Medical Board Rules, 2006

(c)The said Institution shall rectify the defects and inform the same to the board at least forty five (45) days earlier before the expiry of the temporary recognition.