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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5)(d) in Jammu and Kashmir Nursing Homes and Clinical Establishments (Registration and Licensing) Act, 1963

(d)that the nursing home, other than the maternity home, is not under the charge of the qualified medical practitioner resident therein and that the nursing of persons received and accommodated therein is not or will not be under the superintendence of a qualified nurse resident therein; or