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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2)(iii) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(iii)two persons to be elected from amongst themselves by the matrons and Nursing Superintendents of the affiliated institutions in the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973.];