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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(2)(a) in The Punjab Nurses Registration Act, 1932

(a)If the registrar is satisfied that any nurse, health visitor, midwife, nurse-dai, [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).], or trained dai applying under clause (a) or clause (b) of sub-section (1) is entitled to be registered he shall on payment of such fees as may be prescribed, enter the name of such nurse, health visitor, midwife, nurse-dai [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).] or trained dai in the prescribed register;