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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(6) in Nurses and Midwives Act, 1953

(6)An outgoing President or Vice-President shall be eligible for re-nomination or re-election, if otherwise qualified.Explanation. - A New President or Vice-President shall be deemed to have assumed office on his being nominated or declared, elected as such.