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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(1)(b) in Nurses and Midwives Act, 1953

(b)in the case of any Council other than [the first Council constituted after the commencement of the Travancore - Cochin Nurses and Midwives (Amendment) Act, 1960] [Substituted by Act 15 of 1961.] be for a period of five years from the date on which the first meeting of such Council is held.