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[Cites 0, Cited by 2] [Section 10A] [Entire Act]

Union of India - Subsection

Section 10A(6) in The Dentists Act, 1948

(6)In computing the time-limit specified in sub-section (5), the time taken by the person, authority or institution concerned submitting the scheme in furnishing any particulars called for by the Council or by the Central Government, shall be excluded.