Section 6 in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007
6. Renewal.
- The Establishment shall apply for renewal in Form VI, annexed to these rules, along with payment of the fees prescribed in the Rule 15(a), three (3) months before expiry of the registration period of five (5) years. The Renewal shall be granted by the Registering Authority within 3 months from the date of receipt of the application failing which it will be deemed to have been renewed. The renewal of the registration of certificate shall be granted in Form VII annexed to these rules
