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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Madhya Pradesh - Subsection

Section 94(2) in The M.P. State Dental Council Rules, 1969

(2)The date on which the appeal is to be taken by the State Council shall be intimated to the applicant. The appellant shall also be allowed, if he choose to represent his case before the State Council either by himself or by his advocate.