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

State of Himachal Pradesh - Subsection

Section 2(g) in Himachal Pradesh Nurses Registration Act, 1977

(g)"nurse dai" means a trained dai who has passed the examination in nursing prescribed by the Punjab Nurses Registration Council or one ho has been registered with the said Council and has been taken over from the said Council in transferred territories merged in Himachal Pradesh under section 5 of the Punjab Reorganisation Act, 1966 (31 of 1966);