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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(b) in The Maharashtra Nurses Act, 1966

(b)the name of every person whose case is not covered by clause (a) but who makes an application on or before the 14th day of February, 1971 to the Registrar in the prescribed form accompanied by a fee of ten rupees and such documents as may be prescribed and who proves to the satisfaction of a Committee appointed under sub-section (3) that on the 16th day of September, 1966, he was regularly practising as a nurse in any part of the State and fulfils such other conditions as may be determined by the Council.