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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2)(e) in Nurses and Midwives Act, 1953

(e)[ three members elected by the registered midwives of whom one shall be from among the midwives registered in Part A of the register of the midwives, and two from among the auxiliary nurse-midwives registered under this Act;] [Substituted by Act 14 of 1964]