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10C. Time for seeking permission for certain existing authorities.- (1) If, after the 1st day of June, 1992 and on and before the commencement of the Dentists (Amendment) Act, 1993 (30 of 1993) any person has established an authority or institution for grant of recognised dental qualification or any authority or institution granting recognised dental qualification has opened a new or higher course of study or training (including a post-graduate course of study or training) or increased its admission capacity, such person, authority or institution, as the case may be, shall seek, within a period of one year from the commencement of the Dentists (Amendment) Act, 1993, the permission of the Central Government in accordance with the provisions of section 10A. (2) If any person or, as the case may be, any authority or institution granting recognised dental qualification fails to seek the permission under sub-section (1), the provisions of section 10B shall apply, so far as may be, as if permission of the Central Government under section 10A has been refused.] 1. Ins. by Act 40 of 2016, s. 2 (w.e.f. 24-5-2016).    |
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