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Bombay Presidency - Section

Section 72M in The Bombay Dentists Rules, 1951

72M.

The Council may, if sufficient cause is shown at any stage of the hearing grant time to the parties or to any of them and may from time to time adjourn the hearing of the case.Reasonable notice in writing shall be given by the Registrar to the dentist and to the complaint, if any, of the day fixed for the further consideration and the notice shall request the attendance of the dentist on that day before the Council.