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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(2) in The Maharashtra Nurses Act, 1966

(2)The State Government may, after consultation with the Zilla Parishad, by notification in the Official Gazette, direct that the provisions of sub-section (1) shall apply on such date as may be specified therein to any other area in the District, subject to such adaptations as it may consider suitable having regard to the local conditions of the area.