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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3)(a) in The Maharashtra Nurses Act, 1966

(a)Any person who has undergone such courses of training, has passed such examinations and fulfils such other conditions as may be prescribed, or any person who possesses any of the qualifications included in the Schedule to the Indian Nursing Council Act, 1947 shall, subject to any con-ditions laid down by or under the said Act, at any time on an application made in the prescribed form to the Registrar and on payment of the prescribed fee and on presentation of his degree, diploma or certificate, be entitled to have his name entered in the Register :