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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(11) in Andhra Pradesh Para Medical Board Rules, 2006

(11)If application for renewal is received after due date, his name is liable for removal from the registrar. Unless the fine prescribed along with the renewal fees is paid to the Board, his/her name will not be restored/ reentered in the register.