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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(b) in Andhra Pradesh Para Medical Board Act, 2006

(b)there exists any of the grounds which would have entitled to refuse the application for recognition the Board may by order withdraw such recognition, provided that, before such withdrawal of recognition, the Board shall give an opportunity to the person managing that institution for making his representation.