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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(4) in The Maharashtra Nurses Act, 1966

(4)The Council may, subject to any rules made in this behalf, from time to time, by resolution passed at a meeting, appoint any other Committee or Committees of its members consisting of such number of persons, on such terms and for performing such functions as may be specified in the resolution.