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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(e) in Tamil Nadu Nurses And Midwives Act, 1926

(e)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] one Registered Medical Practitioner nominated by the [State Government] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.];