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

State of Haryana - Subsection

Section 3B(3)(a) in The Punjab Nurses Registration Act, 1932

(a)anything done or any action taken or purporting to have been done or taken by the Council as it existed immediately before the first day of May, 1976, or by the Director, Health and Family Welfare or any other officer authorised by him, during the period commencing from first day of May, 1976, and ending on the commencement of this Act, under the provisions of the principal Act or the rules made thereunder including the appointment of the Registrar and other staff of the Council and registration of persons under the principal Act, shall be deemed to be as valid and effective as it would have been if a duly constituted Council had been in existence and all such things or actions had been done or taken by that Council during the aforesaid period and accordingly no such thing or action shall be called into question merely on the ground that no duly constituted Council had been in existence, or that any such thing or action was done or taken by the Director, Health and Family Welfare, or any other officer authorised by him, during the aforesaid period; and