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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(c) in Nurses and Midwives Act, 1953

(c)three registered nurses nominated by the Government, two of whom shall be Superintendents of nursing schools and the third shall be the Matron - Superintendent of a Major Hospital;