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 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(5) in Andhra Pradesh Para Medical Board Rules, 2006 (5)In case of removal of the name of holder from the register, the Secretary shall delete his/her name from the register and cancel his/ her certificate.
