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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(4) in Jammu and Kashmir Nursing Council Act, 2012

(4)An Inspector shall not interfere with the conduct of any examination, but it shall be his duty to report to the Executive Committee of his opinion as to the sufficiency or insufficiency of any examination which he is asked to inspect and any other matter in relation to such examination on which the Council may require him to report to the Executive Committee.