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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(l) in The U.P. Factories Rules, 1950

(l)'Qualified Nurse' means a person who possesses a qualification in nursing recognized under the Indian Nursing Council Act, 1947, and who is registered with the U. P. Nurses and Mid wives Council, or a similar registered body of any other State in India.]