Section 10(1)(d) in The Orissa Nurses and Midwives Registration Act, 1938

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State of Odisha - Subsection

Section 10(1)(d) in The Orissa Nurses and Midwives Registration Act, 1938

(d)is, on the date on which any bye-laws or notification made or issued under Section 14 come into force, employed or practising in Orissa as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification apply, may apply-to the Registrar to have his name registered :

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State of Odisha - Subsection

Section 10(1)(d) in The Orissa Nurses and Midwives Registration Act, 1938