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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2)(k) in Nurses and Midwives Act, 1953

(k)as to the causes for which, the conditions under which and the manner in which the names of [nurse, midwife, auxiliary nurse-midwife, health visitor or dhais] [Substituted by Act 14 of 1964.] may be removed or re-entered in the register under section 23 and the manner in which the order of removal or refusal shall be served on any such person.