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(7) in Andhra Pradesh Para Medical Board Rules, 2006 (7)The decision of the Board for withdrawal of recognition of the Institution shall be communicated by the secretary in the prescribed Form-XIX to the institute and all other concerned.
