Section 14(2)(b) in The Punjab Nurses Registration Act, 1932

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State of Punjab - Subsection

Section 14(2)(b) in The Punjab Nurses Registration Act, 1932

(b)if the registrar is satisfied that any person applying under clause (c) or clause (d) of sub-section (1) is entitled to be registered as a nurse, health visitor, midwife, nurse-dai, [auxiliary nurse and midwife] [Inserted by Punjab Act 16 of 1953, Section 11(b)(i).], or trained dai, as the case may be, he shall lay the application before the Council with a recommendation that he be permitted to enter the name of such person in the prescribed register, and shall not make any entry in the prescribed register in respect of such person until the entry is permitted by the Council to be made :

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State of Punjab - Subsection

Section 14(2)(b) in The Punjab Nurses Registration Act, 1932