Section 23(3) in Karnataka Nurses, Midwives and Health Visitors Act, 1961
(3)No school, hospital or other institution which is not approved and recognised under this section shall issue to any person a certificate or enter the name of any person in any document purporting to show that such person is qualified by reason of his having passed any examination or undergone any course of training to practise as a nurse, midwife, auxiliary nurse-midwife, or health visitor, unless his name is registered or entered in the list under this Act.
