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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Madhya Pradesh - Subsection

Section 69(2) in The M.P. State Dental Council Rules, 1969

(2)The Registrar shall not less than 90 days before the expiration of the term of any existing appointment draw the attention of the President to the approaching vacancy, and the later shall forthwith report it to the State Government in order that a new appointment may be made to take effect from the day on which the existing appointment will expire.