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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Maharashtra - Subsection Section 23(2) in The Maharashtra Nurses Act, 1966 (2)The Council may, on sufficient cause being shown, direct at any subsequent date that the name of a nurse removed under sub-section (1} shall be re-entered in the Register on such conditions, and on payment of such fee, as may be prescribed,
