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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(1) in Nurses and Midwives Act, 1953

(1)Every person registered under this Act as a [nurse, midwife, auxiliary nurse-midwife or health visitor] [Substituted by Act 14 of 1964] shall give previous notice to the local supervising authority of his intention to commence practise in any local area.