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State of Andhra Pradesh - Section

Section 14 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

14. Medical Records.

- The establishments shall maintain medical records of the patients treated by it and health information in respect of national programmes and furnish to authorities as and when they are required. The minimum medical records to be maintained by the Establishments are prescribed in Appendix-IV, V and VI.