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[Cites 0, Cited by 0] [Section 17(4)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(4)(ii) in The Maharashtra Nurses Act, 1966

(ii)stands entered in Part I of any register duly kept under the Hyderabad Nurses, Midwives and Health Visitors Registration Act, 1951, as in force in the Hyderabad area of the State, shall, subject to the provisions of clause (b), be entered in the Register kept under this Act, without such person being required to make an application, or to pay any fee for this purpose.