Section 10(1)(d) in The Bihar and Orissa Nurses Registration Act, 1935

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State of Bihar - Subsection

Section 10(1)(d) in The Bihar and Orissa Nurses Registration Act, 1935

(d)is, on the date on which by any bye-laws or notification made or issued under Section 14 comes into force employed or practising in Bihar [* * *] [The words 'and Orissa' repealed by A. O.] as a dai or doing the same work as a nurse, health visitor, midwife or trained dai, in the area to which such bye-laws or notification application apply, may apply to the Registrar to have his name registered:

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State of Bihar - Subsection

Section 10(1)(d) in The Bihar and Orissa Nurses Registration Act, 1935