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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1) in The Maharashtra Nurses Act, 1966

(1)Within a period of three months from the date of publication of the notice under sub-section (7) of section 17, and thereafter at the expiration of every five years from that date within a period of three months from such expiration, every registered nurse shall be liable to apply to the Registrar and to pay to the Council a renewal fee of such amount as may be prescribed, for the continuance of her name on the Register.