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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(10) in Continuing Dental Education Regulations, 2018

10.2The Organization shall submit the entire data of the attendees to the State Councils within a month of the programme, otherwise the allotted CDE points will not be valid. Simultaneously, the State Dental Councils would also ensure proper assessment of CDE points (preferably online) as above and would develop a mechanism for the same.The information would be in format:
Sl. No. Name Registration Number of the State DentalCouncil Mobile Email CDE code allotted by the State Council
           
Note:- The registration/recognition of the Organization/s, that do not adhere to the above guidelines, may be withdrawn as a CDE provider.