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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(2)(iii) in Himachal Pradesh Nurses Registration Act, 1977

(iii)the Council may at any time issue a warning to, or direct the removal of the name of a registered person for any of the reasons for which it could refuse to permit the registration of such person after an enquiry at which an opportunity has been given to such person to be heard in person or by a counsel: