Section 8 in The Bombay State Dental Council (Reconstitution And Reorganization Order, 1961
8. Recovery of outstanding fees and dues.
- All fees and other dues payable to the existing Council under the Act, shall-(a)if the dues are payable in respect of the period beginning with the first day of May, 1960 and ending on the day immediately preceding the appointed day, by any dentist or other person who is ordinarily recovered by the Gujarat State Dental Council;(b)if the dues are payable in respect of the period beginning on the first day of November, 1956 and ending on the appointed day, by any dentist or other person who is ordinarily resident in the Karnataka area or the Abu area, be recovered by the Government of Mysore or the Government of Rajasthan, as the case may be;(c)in any other case, be recovered by the Maharashtra State Dental Council.
