In this Act, unless there is anything repugnant in the subject or context,-- (a) "the Council" means the 1 [Council] constituted under this Act; (b) "prescribed" means prescribed by regulations made under section 16;” (c) " 2 [State] Council" means a Council (by whatever name called) constituted under the law of a 2 [State] to regulate the registration of nurses, midwives or health visitors in the 3 [State]; (d) " 2 [State] register" means a register of nurses, midwives or health visitors maintained under the law of a 3 [State]. 4 * * * * *Open in Lexace · Ask the AI about this section
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