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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(f) in Tamil Nadu Nurses And Midwives Act, 1926

(f)[] [Original clauses (b), (c), (d), (c), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] [one Registered Medical Practitioner] [Substituted for the words 'two Registered Medical Practitioners, one of whom shall be a woman' by section 2(i)(b) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).], nominated by the Medical Council established under sub-section (1) of section 5 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Medical Registration Act, 1914 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act IV of 1914);