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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2) in Telangana Allopathic Private Medical Care Establishments (Registration and Regulation) Act, 2002

(2)The Appellate Board shall after giving an opportunity of hearing to the appellant, consider the appeal and pass such orders as it deems fit and such orders shall be final.CHAPTER - III Penalties