Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(2) in The Orissa Nurses and Midwives Registration Act, 1938 (2)The State Government may cancel any bye-laws which it has confirmed, or made, as the case may be, and thereupon the bye-laws shall cease to have effect.]
