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 28] [Entire Act] State of Maharashtra - Subsection Section 28(1) in The Maharashtra Nurses Act, 1966 (1)No person other than a person registered under this Act or a person whose name is entered in the List shall practise or hold himself out, whether directly or by implication, as practising habitually or for personal gain as a nurse.
