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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1)(b) in The Maharashtra Nurses Act, 1966

(b)has been in regular practice as a nurse for a continuous period of two years prior to the date on which this section has come into force in such area and produces a certificate from an institution signed by the Matron, Medical Superintendent or other responsible officer of such institution that such person has received the training as a nurse in the prescribed manner.