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.Open in Lexace · Ask the AI about this section
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