Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(6) in Andhra Pradesh Para Medical Board Rules, 2006 (6)If the Institution does not make representation within the stipulated time, the Board may proceed with the records available with it and decide the matter.
