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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(3) in Nurses and Midwives Act, 1953

(3)[ Every [nurse, midwife , auxiliary nurse-,midwife or health visitor] [Added by Act 15 of 1961.] deemed to be registered under sub-section (1) of section 10-A and every dhai entitled to practise under the provisions of this Act shall give notice of any change of address to the local supervising authority within whose Jurisdiction he is practising)]