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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(j) in Tamil Nadu Nurses And Midwives Act, 1926

(j)[] [Original clause (j) was omitted and clauses (k) and (I) were re-lettered as clauses (j) and (k) by section 2(iii) of the Madras Nurses and Midwives (Amendment) Act, 1941 (Madras Act XVI of 1941), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] one member, being a person registered under this Act, elected in the manner prescribed by such of the members of the Nurse's Auxiliary of the Christian Medical Association of India (South India Branch) as are so registered; and]