Section 20(1)(i) in Nurses and Midwives Act, 1953

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1)(i) in Nurses and Midwives Act, 1953

(i)every person who has undergone such course of training and passed such examination as may be prescribed by rules for the purpose of conferring a right of registration as a [nurse, midwife, auxiliary nurse-midwife or health visitor] [Inserted by Act 15 of 1961.] under this Act; and

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State of Kerala - Subsection

Section 20(1)(i) in Nurses and Midwives Act, 1953