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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(1)(e) in Arunachal Pradesh Nursing Council Act, 2011

(e)that any name so removed may afterwords be re-entered in the Register and any order of refusal of registration passed under sub-section (1) may be withdrawn under the direction of the Council given by majority of two-thirds of the members present and voting at the meeting.