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 20] [Entire Act] State of Kerala - Subsection Section 20(3) in Nurses and Midwives Act, 1953 (3)No person shall be eligible for registration under sub-section (1) if he is subject to any of the disqualifications mentioned in clause (a) to (d) of section 6.
