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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(3) in Rajasthan State Dental Council Rules, 2008

(3)Term of the office of Registrar shall be 4 years. Unless determined otherwise by the Council, the service of the Registrar may be terminated by a three months notice on either side. The President is authorised to accept on behalf of the Council the resignation of registrar on such notice being given after bringing in notice of Council either by circulation or at the next meeting.