Section 33(2)(d) in Himachal Pradesh Nurses Registration Act, 1977

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State of Himachal Pradesh - Subsection

Section 33(2)(d) in Himachal Pradesh Nurses Registration Act, 1977

(d)to regulate the procedure to be followed by the Council,-

(i)in making re-entry in the registers of the name of person removed from such register and in withdrawing any order of suspension of practice, passed on a registered nurse, registered health visitor, registered midwife, registered auxiliary nurse midwife, registered nurse dai, registered trained dai or registered dai; and

(ii)in disposing of appeals from the decision of the Registrar made under section 18 ;

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State of Himachal Pradesh - Subsection

Section 33(2)(d) in Himachal Pradesh Nurses Registration Act, 1977