Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(h) in Tamil Nadu Nurses And Midwives Act, 1926

(h)[] [Original clauses (b), (c), (d), (e), (f), (g) and (h) were re-lettered as clauses (c), (d), (e), (f), (g), (h) and (I), respectively, by section 2(i)(a) of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] [two registered nurses] [Substituted for the words 'one registered nurse' by section 2(ii) by the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).] elected by the registered nurses and one registered midwife elected by the registered midwives in the manner prescribed; [xxx] [The word 'and' was omitted by section 2(i)(c), of the Madras Nurses and Midwives (Amendment) Act, 1934 (Madras Act VII of 1934).]