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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(1) in The Maharashtra Nurses Act, 1966

(1)As soon as may be, after the appointed day, the Registrar shall, in accordance with the provisions of this Act, prepare and maintain thereafter a list of persons not entitled to registration under section 17, but who have been practising as nurses.