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 3(3)] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(3)(a) in Andhra Pradesh Vaidya Vidhana Parishad Act, 1986 (a)The Commissioner, who shall be a reputed member of the medical profession with proven administrative ability appointed by the Government;