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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(7) in The Maharashtra Nursing Home Registration Act, 1949

(7)“qualified midwife” means a midwife registered or deemed to be registered under the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bom. XIV of 1954) or any other corresponding law for the time being in force;