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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Upcharika, Prasavika, Sahai Upcharika Prasavika Tatha Swasthya Paridarshak Registrikaran Adhiniyam, 1972

(3)The Council, after making such enquiry as it deems fit to make and on being satisfied that the applicant was practising as a nurse, midwife, auxiliary nurse-midwife, health visitor or dai immediately before the specified date, shall incorporate the name of the applicant in the list.