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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1) in The Maharashtra Nurses Act, 1966

(1)At such time after the publication of the notice under sub-section (7) of section 17 as the Council deems fit, and thereafter every five years, the Registrar shall cause to be printed and published a correct nurses' list of all persons for the time being entered in the Register.