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[Cites 0, Cited by 0] [Section 65] [Entire Act]

Bombay Presidency - Subsection

Section 65(3) in The Bombay Dentists Rules, 1951

(3)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the register :Provided that, a name so removed may be restored to the register under sub-section (2) of section 39 on payment of renewal fee and additional fee as penalty as prescribed in that behalf in rule 73.