Section 3(2)(v) in The Orissa Nurses and Midwives Registration Act, 1938

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

State of Odisha - Subsection

Section 3(2)(v) in The Orissa Nurses and Midwives Registration Act, 1938

(v)Two elected members of whom one shall be elected by the registered women medical practitioners from among themselves, and one shall be elected by the registered nurses and midwives from among themselves, in such manner as may be prescribed by the State Government :

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State of Odisha - Subsection

Section 3(2)(v) in The Orissa Nurses and Midwives Registration Act, 1938