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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002

(2)The Appellate Board shall after giving an opportunity of hearing to the appellant, consider the appeal and pass such orders as it deems fit and such orders shall be final.