Section 10(2)(ii) in The Orissa Nurses and Midwives Registration Act, 1938

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State of Odisha - Subsection

Section 10(2)(ii) in The Orissa Nurses and Midwives Registration Act, 1938

(ii)the Council may refuse to permit the registration of any person who has been convicted of any such offence as implies, in the opinion of the Council, any defect of character such as would render him unfit for duty or who, after an enquiry has been held by the Council to have been guilty of any professional misconduct or in the case of a person applying under Clause (c) or Clause (d) of Sub-section (1), is held by the Council not to possess satisfactory professional qualifications :

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State of Odisha - Subsection

Section 10(2)(ii) in The Orissa Nurses and Midwives Registration Act, 1938