Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Kerala - Subsection Section 21(3) in Nurses and Midwives Act, 1953 (3)If the Council directs the registration of the applicant, the Registrar shall enter the name of the applicant in the appropriate, register and issue to him a certificate in such form and containing such particulars as may be prescribed by rules.
