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(iii) in Andhra Pradesh Private Medical Care Establishments (Registration and Regulation) Act, 2002 (iii)The Member-Convener shall perform such functions as may be assigned to him by the Chairman from time to time;
