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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(3) in Andhra Pradesh Para Medical Board Act, 2006

(3)The custody of the Fund, the payment of moneys therein, the withdrawal of moneys there from and all other ancillary matters shall be regulated by such rules as may be prescribed in that behalf.