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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(a) in Tamil Nadu Nurses And Midwives Act, 1926

(a)one from a panel of not less than six persons of not less than twelve years experience as a Magistrate or Civil Judge nominated by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.];