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 5D] [Entire Act] State of Andhra Pradesh - Subsection Section 5D(iv) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002 (iv)The intervening period between any two meetings of Advisory Committees constituted under the Act shall not exceed six months.]
