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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(1) in The Maharashtra Nurses Act, 1966

(1)The Registrar appointed under the Bombay Nurses, Midwives and Health Visitors Act, 1954, and holding office immediately before the appointed day shall, as from that date, be deemed to be appointed as the Registrar under this Act, on the same terms and conditions as were applicable to him immediately before that day, until they are varied by a competent authority under this Act.