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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1)(b) in Karnataka Nurses, Midwives and Health Visitors Act, 1961

(b)for regulating the conduct of any examinations which may be prescribed as a condition of admission to the register and any matter ancillary to or connected with such examinations, including the courses of training which the candidates appearing for the examinations shall under go;