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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1) in The Bihar and Orissa Nurses Registration Act, 1935

(1)The Register shall, from time to time, on or before a date to be fixed in this behalf by the Council, cause to be printed and published correct lists of the names for the time being entered in the registers setting forth:
(a)the names entered in the respective register arranged in alphabetical order,
(b)the registered address of each person whose name is entered in any register, and
(c)the registered qualification of each such person and the date on which such qualification was certified.