Section 2(7) in The Gujarat Nursing Homes Registration Act, 1949
(7)[ "qualified midwife" means a midwife registered or deemed to be registered under the Bombay Nurses, Midwives and Health Visitors Act, 1954 (Bombay XIV of 1954) or any other corresponding law for the time being in force; [Clauses (7) and (8) were substituted for the original by Bombay 42 of 1959, Section 5 (3).]
