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

State of Gujarat - Subsection

Section 2(2)(vi) in The Gujarat Medical Practitioners' Act, 1963

(vi)being a nurse, midwife or health visitor .registered or enlisted under the Bombay Nurses, Midwives and Health Visitors Act, 1954, or any other corresponding law for the time being in force in the State, or a Dai, attends on a case of labour, shall not be deemed on that account only to practise any system of medicine.