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Bombay Presidency - Section
Section 73 in The Bombay Dentists Rules, 1951
73. [ [Rule 73 was substituted by G. N. of 25.1.1996.]
The fees payable under Chapter IV of the Act shall be as follows, namely :-| DentistsRs. | Dental HygienistsRs. | Dental MechanicRs. | ||
| 1. | For the first registration in the register | 200 | 70 | 70 |
| 2. | For entry of any additional qualifications under section 40 | 50 | -- | -- |
| 3. | Renewal fee under section 39 | 50 | 20 | 20 |
| 4. | Penalty fee under section 39(2) (per year) | 50 | 20 | 20 |
| 5. | For restoration of the registration to the register undersection 42 | 200 | 70 | 70 |
| 6. | For registration of a change of name | 25 | 25 | 25 |
| 7. | For every certified copy of an entry in the register | 50 | 50 | 50 |
| 8. | For issue of a duplicate certificate under section 44 | 50 | 20 | 20] |