Section 7 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
7. Issuing circulars.
- A dentist being, or having been, in the employ of another dentist shall not either during or after the termination of such employment send, cause or authorise to be sent any letter, notice, circular or written communication to, or interview, or cause to be interviewed, or approach any person, whom he (the employee) has professionally attended for or on behalf of his employer during such employment or any other of his principal's patients notifying such person or other patients, that he (employee) intends to leave or has left the employment of his principal or that he has commenced or will commence practice in another location.
