Section 32(1) in The National Dental Commission Act, 2023
(1)No person other than a person who is enrolled in the State Register or the National Register, as the case may be, shall—(a)be allowed to practice dentistry as a qualified dentist;(b)hold office as a dentist or any other office, by whatever name called, which is meant to be held by a dentist;(c)be entitled to sign or authenticate a medical or fitness certificate or any other certificate relating to dentistry, required by any law to be signed or authenticated by a duly qualified dentist;
