(1)After the expiry of three years from the date appointed under sub-section (2) of section 32 in the case of dentists, and in the States where a register of dental hygienists or dental mechanics has been prepared under section 36 from such date as may be specified in this behalf by the State Government by notification in the Official Gazette, in the case of dental hygienists or dental mechanics, no person, other than a registered dentist, registered dental hygienist or registered dental mechanic, shall practice dentistry or the art of scaling, cleaning or polishing teeth, or of making or repairing dentures and dental appliances, as the case may be, or indicate in any way that he is prepared to so practise:Provided that the provisions of this section shall not apply to—(a)practice of dentistry by a registered medical practitioner;(b)the extraction of a tooth by any person when the case is urgent and no registered dentist is available so, however, that the operation is performed without the use of any general or local anaesthetic;(c)the performance of dental work or radiographic work in any hospital or dispensary maintained or supported from public or local funds.
