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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Madhya Pradesh - Subsection

Section 68(3) in The M.P. State Dental Council Rules, 1969

(3)The President is authorised to accept on behalf of the Council the registration of the Registrar on such notice being given. The matter shall be brought to the notice of the Council either by circulation or at the next meeting.