Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] Bombay Presidency - Subsection Section 8(3) in The Bombay Dentists Rules, 1951 (3)The candidate shall sign the nomination paper declaring that he is willing to serve on the Council, if elected. In the absence of such a declaration the nomination shall be treated as invalid.
