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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(c) in Tamil Nadu Nurses And Midwives Act, 1926

(c)one from a panel of not less than six registered nurses holding both general and maternity certificates and selected in the prescribed manner by the registered [nurses, mid wives, health visitors and auxiliary nurse-midwives] [Substituted for the words 'nurses and midwives' by section 9(ii) of the Tamil Nadu Nurses and Midwives (Amendment) Act, 1960 (Tamil Nadu Act 26 of 1960).]. (3) The order of the Tribunal shall be final.