Section 10(2)(b) in The Orissa Nurses and Midwives Registration Act, 1938

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State of Odisha - Subsection

Section 10(2)(b) in The Orissa Nurses and Midwives Registration Act, 1938

(b)If the Registrar is satisfied that any person applying under Clause (c) or (d) of Sub-section (1) is eligible to be registered as a nurse, health visitor, midwife or trained dai, as the case may be, he shall lay the application before the Council with a recommendation that he be permitted to enter the name of such person in the prescribed register, and shall not make any entry in the prescribed register in respect of such person until the entry is permitted by the Council to be made :

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State of Odisha - Subsection

Section 10(2)(b) in The Orissa Nurses and Midwives Registration Act, 1938