 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
2. Interpretation. In this Act, unless there is anything repugnant in the subject or context, (a) "the Council" means the 4[Council] constituted under this Act; (b) "prescribed" means prescribed by regulations made under section 16;" (c) "5[State] Council" means a Council (by whatever name called) constituted under the law of a4[State] to regulate the registration of nurses, midwives or health visitors in the 6[State]; (d) "4[State] register" means a register of nurses, midwives or health visitors maintained under the law of a 5[State].    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back