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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(2) in The M.P. State Dental Council Rules, 1969

(2)Every such application shall first be referred by the Registrar to the authorised who granted the applicant his qualification or qualifications to ascertain whether there is any valid objection to such removal.