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State of Madhya Pradesh - Section

Section 36 in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

36. Repeal.

- As from the date specified for the establishment of the Council under sub-section (1) of Section 3, the Central Provinces and Berar Nurses Registration Act, 1936 (No. 23 of 1936), and the Madhya Pradesh Statutory Bodies (Regional Constitution) Act, 1956 (No. 17 of 1956), in so far as it relates to the said Act, the Madhya Bharat Dais Registration Act, 1953 (No. 22 of 1953), and the Madhya Bharat Nurses, Midwives and Health Visitors Registration Act, 1955 (No. 2 of 1955), shall stand repealed.