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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(3) in Andhra Pradesh Para Medical Board Rules, 2006 (3)In the event of appointing a Retired Officer as Secretary, he/she shall be entitled to receive such emoluments as may be fixed by the Government from time to time.
