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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4) in The Maharashtra Nurses Act, 1966

(4)Subject to the provisions of section 11 of the Indian Nursing Council Act, 1947, any person whose name is entered in the Register and who subsequent to his registration obtains any recognised higher qualification, shall, on an application made in this behalf, and on payment of the prescribed fee, be entitled to have an entry stating such qualification made against his name in the Register.