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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1)(b) in Nurses and Midwives Act, 1953

(b)the conduct of any examinations which may be prescribed by rules as a condition of admission to the register and any matters ancillary to or connected with such examinations including the course of training which the candidates appearing for the examinations shall undergo;