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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(3) in The Dentists Act, 1948

(3)The Council, after considering the recommendations of the State Government and the State Council and after such further inquiry, if any, as it may think fit to make, may declare that the qualification granted by the authority or institution shall be a recognised dental hygiene qualification only when granted before a specified date.