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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Madhya Pradesh - Subsection

Section 64(3) in The M.P. State Dental Council Rules, 1969

(3)The Registrar shall bring such application before the next meeting of the State Council or the Executive Committee will consider the application and the Chairman may put the question for the views of the State Council of the Executive Committee whether the applicant's name may be removed from the Dentists Register.