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Bombay Presidency - Section

Section 72A in The Bombay Dentists Rules, 1951

72A.

Whenever information reaches the office of the Council that the name of any dentist has been entered in the register on account of misrepresentation, or suppression of any material fact or that he has been convicted of any offence or has been guilty of conduct which prima facie constitutes infamous conduct in a professional respect, the Registrar shall make an abstract of such information and shall submit the same to the President.