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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(4)(d) in Andhra Pradesh Para Medical Board Rules, 2006

(d)The Secretary shall get the facts of rectification of defects for deficiencies submitted by the institution verified and if found correct, recognition to such institution can be granted in Form-XVI.