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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1)(ii) in Nurses and Midwives Act, 1953

(ii)[ every person who, within the period of one year or such other longer period as may be fixed by the Government, from the date of commencement of the Nurses and Midwives (Amendment) Act, 1964 proves that he had been in regular practice as a nurse or midwife, for a period of not less than three years proceeding the first day of April, 1964, shall be eligible for registration under this Act; [Substituted by Act 14 of 1964.]