Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Karnataka - Subsection Section 30(4) in Karnataka Nurses, Midwives and Health Visitors Act, 1961 (4)It shall be lawful for the State Government by notification, to cancel or amend any by-law made under this Act.
