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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(2) in Arunachal Pradesh Nursing Council Act, 2011

(2)The Council may, for reason to be recorded in writing, de-recognized a School of Nursing or similar institution if it is of the opinion that the training standards in the school has fallen short of the requirement, or that it is otherwise no longer desirable to recognize it in pubic interest.