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(1) in Nurses and Midwives Act, 1953 (1)An application for registration under section 20 shall be in the prescribed form and shall be accompanied by a fee of rupees ten. [* * *] [Omitted by Act 14 of 1964]
