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State of Uttar Pradesh - Section

Section 29 in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934

29. Power to make arrangements for local supervision.

- The Council may, with the previous sanction, of the [State Government] [Substituted by section 14 of U. P. Act XIV of 1960.] make such arrangements as it thinks fit for local supervision over nurses, midwives, assistant midwives [auxiliary nurse-midwives, and health visitors] [Substituted by section 15 of UP Act no. 14 of 1960.] registered under the Act.