Section 25(3) in The Punjab Nurses Registration Act, 1932
(3)The State Government may, from time to time, by notification, add to, amend, vary or rescind an entry in the Schedule.] [Section 25 numbered as sub-section (1) and sub-sections (2) and (3) added by Punjab Act 16 of 1953, Section 18.][The Schedule] [Substituted for the old schedule by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, (GGO 40).](Section 3)
