Section 17(2)(c) in The Orissa Nurses and Midwives Registration Act, 1938

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

(c)to regulate the procedure to be followed by the Council-

(i)in making a re-entry in any register of the name of any person removed from such register;

(ii)in disposing of appeals from the decision of the Registrar made under Sub-section (3) of Section 10; and

(iii)in regulating the application of fees levied under this Act and of other money received by the Council for the purposes of this Act; and

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