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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(1) in Nurses and Midwives Act, 1953

(1)Subject to such conditions as may be prescribed by rules, the Council may, after giving an opportunity to the person concerned to appear and to be heard, and after holding an inquiry in the manner prescribed by rules refuse to enter in the register the name of any person or may order the removal of the name of any person from the register.