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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(1)(a) in Arunachal Pradesh Nursing Council Act, 2011

(a)that he or she has been sentenced by any Court of law for any non-bailable offence, or sentence not having been subsequently reserved or quashed;