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 19] [Entire Act] State of Maharashtra - Subsection Section 19(3) in The Maharashtra Nurses Act, 1966 (3)All applications for enlistment under sub-section (2) shall be considered by a committee consisting of a Chairman and two other members of the Council appointed by the State Government.
