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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in THE DENTISTS (AMENDMENT) ACT, 2016

(2)Notwithstanding such repeal, anything done or any action taken under the Dentists Act, 1948 as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of the said Act, as amended by this Act.