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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(a) in The Maharashtra Nurses Act, 1966

(a)the name of every person who on the day immediately preceding the appointed" day stood entered -
(i)as adai in the register duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State;
(ii)in Part II of the register duly kept under the Hyderabad Nurses Midwives and Health Visitors Registration Act, 1951, as in force in the Hyderabad area of the State, without such person being required to make an application or to pay any fee for this purpose;