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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(c) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(c)for determining the manner in which the list shall be maintained, the conditions which shall be fulfilled by persons whose names are to be entered in the list, the qualifying examination to be passed by persons whose names are entered in the list and for regulating the conduct or such examinations;