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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(1)The institutions which are approved and recognised by the Council after inspection by its representative shall be competent to train nurses, midwives, auxiliary nurse-midwives, or health visitors and to send them for examination for the qualifying certificates of the Council.