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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(b) in The Bihar and Orissa Nurses Registration Act, 1935

(b)"dai" means any person whether following a hereditary occupation or not, who ordinarily practises midwifery for gain and has not passed any of the examinations in midwifery recognised by the Council,