Section 33(1)(b) in The Dentists Act, 1948

[Cites 0, Cited by 4] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(b) in The Dentists Act, 1948

(b)does not hold such a qualification but, being a citizen of India, has been engaged in practice as a dentist as his principal means of livelihood for a period of not less than five years prior to the date appointed under sub-section (2) of section 32:

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Union of India - Subsection

Section 33(1)(b) in The Dentists Act, 1948