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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Para Medical Board Rules, 2006

(1)Based on inspection reports, the secretary shall grant the Applicant-Institution a certificate of recognition (in duplicate), in the prescribed Form-XVI, after satisfying himself that the applicant-institution has complied with all the minimum requirements and facilities prescribed in the Annexure-II and also the qualifications of the faculty in accordance with the standards to be fixed by the board from time to time.