Section 14(2)(iii) in The Punjab Nurses Registration Act, 1932

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State of Haryana - Subsection

Section 14(2)(iii) in The Punjab Nurses Registration Act, 1932

(iii)[ the Council may, at any time, issue a warning to or direct the removal of the name of a registered person for any of the reasons for which it could refuse to permit the registration of such person after an enquiry at which opportunity has been given to such person to be heard in person or by a counsel:] [Clause (iii) of first proviso, added by Punjab Act 16 of 1953, Section 11(b)(iii).]

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State of Haryana - Subsection

Section 14(2)(iii) in The Punjab Nurses Registration Act, 1932