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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Dentists Act, 1948

(3)The Registration Tribunal shall examine every application received on or before the appointed date, and if it is satisfied that the applicant is qualified for registration under section 33, shall direct the entry of the name of the applicant on the register.