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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(5) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

(5)The Chairman of the District Registering Authority i.e. DM and HO shall receive the application in the prescribed Form-I annexed to these rules from - the Establishments for registration along with the fees prescribed in Rule 15.