Section 19 in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
19. Savings.
- Nothing in this Act shall apply to -(i)any medical care establishment established or administered or maintained by the Central or the State Government or any local authority or body constituted by or under any statute of a competent Legislature; and(ii)any psychiatric hospital or psychiatric nursing home established or maintained under the Mental Health Act, 1987.
