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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(2) in Nurses and Midwives Act, 1953

(2)The Registrar shall from time to time cause to be published in the Gazette the names of such [nurses, midwives, auxiliary nurse-midwives, health visitors and dhais] [Substituted by Act 14 of 1964] which have been duly removed under any of the provisions of this Act.