Section 8(3) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(3)The Authority shall communicate to the private medical care establishments its view with reference to the results of such inspection or inquiry and direct the establishment to undertake such steps within such period as it may deem necessary and the said establishment shall comply with the said directions:Provided that no such directions shall be given without providing the said establishment an opportunity of making a representation.
