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[Cites 0, Cited by 1] [Section 10B] [Entire Act]

Union of India - Subsection

Section 10B(2) in The Dentists Act, 1948

(2)Where any authority or institution granting recognised dental qualification opens a new or higher course of study or training (including a post-graduate course of study or training) except with the previous permission of the Central Government in accordance with the provisions of section 10A, no dental qualification granted to any student of such authority or institution on the basis of such study or training shall be a recognised dental qualification for the purposes of this Act.