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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(2)(e) in The Maharashtra Nurses Act, 1966

(e)under section 12, the qualifications which the Chair-man of the Examination Board shall have the term of office of members of the Board and manner of filling casual vacancies, procedure to be followed and other duties and functions of the Board;