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State of Rajasthan - Section
Section 92 in Rajasthan State Dental Council Rules, 2008
92. Repeal and Saving.
- From the date of commencement of these rules, all various rules, notifications and orders on the subject stand repealed:Provided that anything done or any action taken in exercise of any power under the said rules, notification and orders shall be deemed to have been done or taken under these rules.Form A[See Rule 8]Nomination Paper Election under (a)/(b) of section 21 of the Dentists Act, 1948Name of candidate .....................Father's name .........................Age ...................................Nature of qualification under section 33 ....................................................Registration Certificate No ....................................................Serial No. in the electoral roll ....................................................Address ....................................................| Name of proposer ........................ | Name of Seconder .............................. | |
| Proposer's Regn. Certificate No ......... | Seconder's Regn. Certificate No.................. | |
| Proposer's S.No. in the electoralroll........... | Seconder S.No. in the electoralroll................ | |
| Qualifications ......................... | Qualification.............................................. | |
| Address.................................. | Address................................................... | |
| ......................................... | ............................................................ | |
| Signature ............................... | Signature.................................................. |