(2a)[ The Government shall cause to be prepared a separate register of dhais registered under the Madras Nurses and Midwives Act, 1926 and holding appointments or practicing in the Malabar district referred to in subsection (2) of section 5 of the States Re-organization Act, 1956 (Central Act 37 of 1956), in such form and containing such particulars as may be prescribed] [Substituted by Act 14 of 1964.].
