Section 8 in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965
8. Use of bogus diplomas etc.
(1)A dentist shall put after his name only the recognised dental qualifications as defined under section 2(j) of the Dentists Act, 1948.(2)He shall not insert on any sign board, visiting card, letter head, or anywhere else an indication of his practice of any profession other than dentistry :Provided that, dentist who is a qualified medical practitioner may insert his medical qualifications, if any.
