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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1) in The Maharashtra Nurses Act, 1966

(1)The Council shall by its by-laws prescribe examinations to be held by it, the qualifications for admission to such examinations, the courses of studies for such examinations, the standard of passing, the certificates or any other like awards to be given to persons who pass the examinations, and such other matters in respect of such examinations as may be necessary or expedient.