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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1)(b) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(b)has been in regular practice as a nurse, midwife, auxiliary nurse-midwife or health visitor for a continuous period of two years prior to the date on which this section has come into force and produces a certificate from an institution signed by the Matron, Medical Superintendent or other responsible officer of such institution that such person has received the training as a nurse-midwife, auxiliary nurse-midwife or health visitor in a prescribed manner.