Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(8) in The Gujarat Nursing Homes Registration Act, 1949

(8)"qualified nurse" means a nurse registered or deemed to be registered under the Bombay Nurses, Midwifes and Health Visitors Act, 1954 (Bombay XIV of 1954), or any other corresponding law for the time being in force;]