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 1] [Section 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(3) in THE ANDHRA PRADESH MEDICAL PRACTITIONERS REGISTRATION ACT, 1968 (3)When the office of the Chairman is vacant or in the absence of the Chairman from any meeting, the Vice-Chairman shall perform the functions of the Chairman.
