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17B. "Temporary provisions in respect of register and list for Bombay areas of Gujarat and Maharashtra States. - The register and the list duly maintained or deemed to be maintained under this Act and in force in the areas of the States of Gujarat and Maharashtra to which this Act extends immediately before the date on which the Bombay Nursing Council (Reorganisation) Order, 1962, made under Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), comes into force, shall, on and from that date, be deemed to be respectively the register and the list for the Bombay area of the State of Gujarat and the Bombay area of the State of Maharashtra and the names of Nurses, Mid wives and Health Visitors on such register and list respectively shall, without further charge of fee, continue thereon for the period for which such registration or entry in the list was made or renewed, or until duly amended or altered under the provisions of this Act.";