Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72L] [Entire Act] Bombay Presidency - Subsection Section 72L(a) in The Bombay Dentists Rules, 1951 (a)That having been proved that the name Of has been entered in the register on account of misrepresentation or suppression of a material fact, the Registrar be directed to erase his name from the register. In the case of a conviction,-
