(1)No dispensary, hospital, infirmary, Lying-in hospital, sanatorium, surgery, nursing home or other similar institution shall employ any person as a [nurse, midwife, auxiliary nurse-midwife, health visitor or dhai] [Substituted by Act 14 of 1964.] unless such person is a [nurse, midwife, auxiliary nurse- midwives, health visitor or dhai] [Substituted by Act 14 of 1964.] registered under this Act.
