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 35(2)] [Section 35] [Entire Act] State of Kerala - Subsection Section 35(2)(m) in Nurses and Midwives Act, 1953 (m)as to the manner in which an order of withdrawal of recognition of an institution shall be served under section 26;