(2)A person domiciled in a State shall be entitled on payment of the prescribed fee to temporary registration as a dentist for a period of five years, if he has been engaged in practice as a dentist as his principal means of livelihood for a period of not less than two years during the five years prior to the date appointed under sub-section (2) of section 32, and a person so registered shall be entitled to permanent registration if for a period of five years from the date of his temporary registration he has been engaged in practice as a dentist.
