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

State of Maharashtra - Subsection

Section 2(2)(vi) in The Maharashtra Medical Practitioners Act, 1961

(vi)being a nurse, midwife or health visitor registered or enlisted under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or any other corresponding law for the time being in force in the State or a Dai attends on a case of labour,