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 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(e) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007 (e)The fee shall be paid by a demand draft from any Nationalised Bank drawn in favour of the District Registering Authority of the District concerned.
