Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Nurses and Midwives Act, 1953

(2)When the Government have dissolved the Council under sub-section (1) it shall take steps as soon as may be to constitute a new Council under section 3, and thereupon the property and funds referred to in sub-section (1) shall vest in the Council so constituted.Registration