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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(a) in The Dentists Act, 1948

(a)that the courses of study and training or the examinations to be undergone in order to obtain a recognised dental hygiene qualification from any authority in a State or the conditions for admission to such courses or the standards of proficiency required from the candidates at such examinations are not in conformity with regulations made under this Act or fall short of the standards required thereby, or