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[Cites 0, Cited by 1] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(6) in The Dentists Act, 1948

(6)Upon the constitution of the State Council, the register shall be given into its custody, and the State Government may direct that all or any specified part of the application fees for registration in the first register shall be paid to the credit of the State Council.