Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(a) in Nurses and Midwives Act, 1953 (a)if he has not attained the age of majority;(aa)[ if he is not a resident of the State of Kerala;] [Substituted by Act 15 of 1961.]
