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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Para Medical Board Act, 2006

(2)Where the renewal is not made before the due date, the Secretary shall remove the name of the defaulter from the register:Provided that a name so removed may be restored to the register on payment of the renewal fee, together with such fine, as may be prescribed.