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Bombay Presidency - Section

Section 72N in The Bombay Dentists Rules, 1951

72N.

When the Council has received notice from any authority specified in the Schedule to the Act that any qualification granted by it has been duly and legally withdrawn from a dentist by such authority provided that the qualification has not been withdrawn on the ground of the adoption of any theory of dentistry, then the Council may by formal resolution put by the President from the Chair direct the Registrar to remove such qualification or qualifications from the register as appertain lo such dentist.