Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(n) in Himachal Pradesh Nurses Registration Act, 1977 (n)"trained dai" means a person who has been granted a training certificate under the bye-laws made by the Council or one who has been registered under sub-section (2) of section 18 ;
