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(4) in Andhra Pradesh Para Medical Board Rules, 2006 (4)The Secretary shall communicate the decision of the Board by a registered letter prescribed in Form-X to the individual and the authority, if any, where he/she is working.
