Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Nurses And Midwives Act, 1926

(b)[ three officers of the Public Health Department of Government nominated by the State Government, of whom one shall be a nurse;] [Substituted for clauses (a) and (b) by section 5(ii) of the Tamil Nadu Nurses and Midwives (Amendment) Act 1960 (Tamil Nadu Act 26 of 1960).]
(bb)[ an officer of the Medical Department of Government, nominated by the [State Government] [Inserted after clause (b) of sub-section (1) of section 3 by section 2 of the Madras Nurses and Midwives (Amendment) Act, 1942 (Madras Act XXIII of 1942), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).];]