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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(l) in Andhra Pradesh Allopathic Private Medical Care Establishments (Registration and Regulation) Rules, 2007

(l)If the defaulting applicant-establishment does not comply with the direction to rectify the deficiencies pointed out in the inspection report, even after the expiry of the extended period of one month, the temporary registration granted to Establishment shall be cancelled, under provisions of Section-9.