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 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(4) in Andhra Pradesh Para Medical Board Rules, 2006 (4)On receipt of report from the enquiry committee, it is competent for the board to pass an order under Section 25 of the Act withdrawing the recognition of the Institution.
