Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(5) in The Punjab Nurses Registration Act, 1932

(5)In respect of the Union Territory of Chandigarh, the Administrator of the Union Territory shall, until a Council is duly constituted for the said territory under section 3, exercise the powers, perform of the functions and discharge the duties of the Council under this Act.