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 3B(2)] [Section 3B] [Entire Act]

Bombay Presidency - Subsection

Section 3B(2)(b) in The Bombay Nursing Council (Reorganisation) Order, 1962.

(b)the Government of Maharashtra shall, notwithstanding anything contained in Clause (A) of sub-section (2) of Section 3, establish for the Bombay area of the State of Maharashtra, the first Maharashtra (Bombay area) Nursing Council consisting of a President, Vice-President and such other members (not exceeding ten), as that Government may think fit to nominate, who shall be persons duly qualified and registered or deemed to be registered under the Bombay Medical Act, 1912 (Bombay Act 6 of 1912), the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay Act 14 of 1954), the Bombay Homoeopathic and Bio-chemic Practitioners Act, 1959 (Bombay Act 12 of 1960), or the Maharashtra Medical Practitioners Act, 1961 (Maharashtra Act 28 of 1961).