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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(b) in Andhra Pradesh Para Medical Board Rules, 2006

(b)In case where an appeal is pending against conviction and the conviction is not stayed/ suspended by the competent court, it shall be competent for the Board to remove the name of the individual from the register after giving an opportunity to the individual for making representation and his name can be restored after the acquittal by the competent court subject to payment of fees and penalty under these rules.