Section 9(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002
(2)On the cancellation or suspension of the Registration under sub-section (1) no person shall be thereafter admitted in the said establishment either as an in-patient or out-patient:Provided that a person already admitted in the said establishment before the registration is cancelled or, as the case may be, suspended, shall continue to be treated therein until he is discharged and on the discharge of the last of such persons, the said establishment shall be closed.
