Section 14(1)(c) in The Punjab Nurses Registration Act, 1932

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State of Haryana - Subsection

Section 14(1)(c) in The Punjab Nurses Registration Act, 1932

(c)is able to satisfy the Council that he has anywhere in India undergone a course of training or passed an examination, similar to the course of training and examination referred to in clause (a) and recognised by the [Council] [Substituted by Punjab Act 16 of 1953, Section 11(a)(ii) for 'provincial (State) Government'.],

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State of Haryana - Subsection

Section 14(1)(c) in The Punjab Nurses Registration Act, 1932