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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(5)(e) in The M.P. State Dental Council Rules, 1969

(e)The Registrar shall, if the time permits, cause a list of all amendments of which notice has been given under clause (d) of sub-rule 5 to be made available for the use of every member :