[(1)] [Nurses, Midwives, auxiliary nurse-midwives and health visitors] [Substituted by Act 14 of 1964.] registered under the Madras Nurses and Midwives Act, 1926, to be deemed register as under this Act. - (i) Not withstanding in this Act, any person -(i)registered under the Madras Nurses and Midwives Act, 1921, and holding any appointment or practising in the District of Malabar or the Kasargod Taluk immediately before the first day of November, 1956 or(ii)registered on or after the first day of November, 1956, under the said Act as applied to the District of Malabar; Shall so long as such registration continues in force be deemed to be registered under this Act.](2)[] [Added by Act 15 of 1961.] The Registrar shall, on application and on production of evidence, enter the names of 1[nurses; midwives, auxiliary nurse-midwives and health visitors] who are deemed to be registered under sub-section (1), in the appropriate register. No fee shall be charged on such application].
