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

State of Karnataka - Subsection

Section 18(1) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(1)No person other than a person registered under this Act or a person whose name is entered in the list, shall practise or hold himself out, whether directly or by implication, as practising habitually or for personal gain as a nurse, midwife, auxiliary nurse-midwife or health visitor.