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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(1)(d) in Arunachal Pradesh Nursing Council Act, 2011

(d)provided that no action shall be taken on the grounds referred to clauses (b) and (c) above of this section unless an enquiry in which an opportunity has been given to the person concerned to state his or her case, has been made and the Council by a majority of two-thirds of the members present and voting decides that such action should be taken.