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State of Jammu-Kashmir - Section

Section 14 in Jammu and Kashmir Nursing Council Act, 2012

14. Removal of fraudulent and incorrect entries

— Any entry in the register which is proved to the satisfaction of the Council to have been fraudulently or incorrectly made, may be ordered to be removed under resolution of the Council:Provided that before passing any resolution, the Council shall afford reasonable opportunity of being heard to the person concerned.