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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1) in Nurses and Midwives Act, 1953

(1)The Registrar shall in every year on or before the date to be fixed by the Council cause to be published in the Gazette a full or supplementary list of names of all [nurses, midwives, auxiliary nurse-midwives, health visitors and dhais] [Substituted by Act 14 of 1964] registered under this Act.