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[Cites 0, Cited by 1] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(d) in Nurses and Midwives Act, 1953

(d)[ six members elected by the registered nurses from among the nurses registered in Part A of the register of nurses, of whom at least one shall be a member of the Trained Nurses Association of India registered in the State of Kerala, one a member, of the Kerala Government Nurses Association and one a nurse working in a private hospital in the State;] [Substituted by Act 15 of 1961]