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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1) in Nurses and Midwives Act, 1953

(1)The Government shall, by notification in the Gazette, establish a Council to be called the Kerala Nurses and Midwives Council for the purpose of carrying out the provisions of this Act. Such Council shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued]