Section 18 in Jammu and Kashmir Nursing Council Act, 2012
18. Registration under the Act not to qualify for registration under the Jammu and Kashmir State Medical Registration Act, 1998
The certificate of registration under the Act shall not confer upon any person any right or title to be registered under the Jammu and Kashmir State Medical Registration Act, 1998 or to assume any title, name or designation implying that he/she is bylaw recognized as a Medical Practitioner or that he/she is authorized to grant any medical certificate or any certificate of death or still birth or to undertake the charge of cases of abnormality or disease in connection with parturition.
