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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(4) in The Dentists Act, 1948

(4)After the expiry of two years from the publication of a register of dental hygienists in a State, no person whose name is not entered in that register shall hold appointment as dental hygienist in any dispensary, hospital or other institution in the State, which is supported wholly or partially from public or local funds.