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 43] [Entire Act] State of Maharashtra - Subsection Section 43(2) in The Maharashtra Nurses Act, 1966 (2)The Registrar appointed under the Central Provinces and Berar Nurses Registration Act, 1936, and holding office immediately before the appointed day, shall cease to hold office on that day.
