Section 34(1)(ii) in The Dentists Act, 1948

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Union of India - Subsection

Section 34(1)(ii) in The Dentists Act, 1948

(ii)does not hold such a qualification but, being a citizen of India, has been engaged in practice as a dentist as his principal means of livelihood for a period of not less than two years before the date appointed under sub-section (2) of section 32 and has passed, within a period of ten years after the said date, an examination recognised for this purpose by the Central Government:

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Union of India - Subsection

Section 34(1)(ii) in The Dentists Act, 1948