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[Cites 0, Cited by 0] [Section 5(9)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(9)(e) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

(e)In the event of any change of ownership, management or name of the establishment, the Registering Authority shall be intimated before such change and the Certificate of Registration shall be surrendered to the Registering Authority the so as to issue a revised certificate of Registration after the inspection incorporated the changes.