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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in Jammu and Kashmir Nursing Council Act, 2012

(3)Every qualifying examination and every prior examination leading up to it held by the Bodies or institutions authorized under the Act shall be inspected by the Inspector at least once in two years or more frequently, if the Council so directs.