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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(1) in Nurses and Midwives Act, 1953

(1)The institutions which are approved and recognized by the Council after inspection by its representative shall be competent to train nurses, midwives, 1[auxiliary nurse-midwives and health visitors] and to send them for examination for the qualifying certificates recognized by the Council.