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The National Nursing and Midwifery Commission Act, 2023 Chapter I Preliminary 1. Short title and commencement.- (1) This Act may be called the National Nursing and Midwifery Commission Act, 2023. (2) It shall come into force on 1such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different provisions of this Act and any reference in any provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision. 1. 29th day of February, 2024, Vide notification No. S.O. 991(E), for Ss. (g), (h), (i), (j), (k) and (l) of section 4, sub-section 1 of section 5, sub-section (5) & (7) of section 6, sub-section (2) & (7) of section 8, clause (p) of sub-section (2) of section 10, sub-section 6 of section 12, sub-section (2), (3) and (4) of section 13, clause (d), (e), (f) of sub-section (3) of section 23, sub-section (1) of section 39, sub-section (1) and (2) of section 40 and sub-section (5) of section 56, dated 29th February, 2024 see Gazette of India, Extra ordinary, Part II, sec. 3(ii).    |
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