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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(3) in Nurses and Midwives Act, 1953

(3)The Registrar shall keep the registers correct in accordance with the provisions of this Act and the rules and regulations made there under and shall remove from the registers the names of those registered [nurses, midwives, auxiliary nurse-midwives, health visitors and dhais] [Inserted by Act 15 of 1961.] who are dead or whose names are directed to be removed from the registers under section 23.