Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Maharashtra - Subsection Section 18(3) in The Maharashtra Nurses Act, 1966 (3)Any person who possesses temporary registration under sub-section (1) shall not be eligible to stand as a candidate or to vote at any election held under this Act.
