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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1)(b) in The National Dental Commission Act, 2023

(b)the Commission has persistently made default in complying with any direction issued by the Central Government under this Act or in the discharge of the functions and duties imposed on it by or under the provisions of this Act, the Central Government may, by notification, supersede the Commission for such period, not exceeding six months, as may be specified in the notification: