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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(d) in The Dentists (Ethical Conduct) (Maharashtra) Rules, 1965

(d)If a dentist is consulted by a patient of another dentist and if the former finds indisputable evidence that such a patient is suffering from previous faulty treatment, it is his duty to institute correct treatment at once with as little comments as possible, and in such manner, as to avoid reflection on such other dentist.