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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4)(b) in The Maharashtra Nurses Act, 1966

(b)who, on or after the 1st November, 1956, being entered in any register other than that of dais duly kept under the Central Provinces and Berar Nurses Registration Act, 1936, as in force in the Vidarbha region of the State, stands entered therein on the day immediately preceding the appointed day, shall be entered in the Register prepared under this Act, without such person being required to make an application, or to pay any fee for this purpose.