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The National Nursing and Midwifery Commission Act, 2023 33. Derecognition of nursing and midwifery qualifications granted by nursing and midwifery institutions outside India.- Where, after verification with the authority in any country outside India, the National Commission is of the opinion that a recognised nursing and midwifery qualification which is included in the list maintained by it is to be derecognised, it may, by order, derecognize such nursing and midwifery qualification and remove it from the list maintained by the National Commission with effect from the date of such order.    |
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