Section 10(2) in Tamil Nadu Nurses And Midwives Act, 1926
(2)After the expiry of one year from the commencement of this Act, no subsidy shall be paid by the [State Government] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969, which came into, force on the 14th January 1969.] or by a local authority to any medical practitioner who employs a dhai other than a registered dhai.
