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49. Practice by unregistered persons.- (1) After the expiry of 3[three years] from 4[the date appointed under sub-section (2) of section 32] in the case of dentists, and in the 5[States] where a register of dental hygienists or dental mechanics has been prepared under section 36 from such date as may be specified in this behalf by the 6[State] Government by notification in the Official Gazette, in the case of dental hygienists or dental mechanics, no person, other than a registered dentist, registered dental hygienist or registered dental mechanic, shall practise dentistry, or the art of scaling, cleaning or polishing teeth, or of making or repairing dentures and dental appliances, as the case may be, or indicate in any way that he is prepared to so practise: Provided that the provisions of this section shall not apply to- (a) practice of dentistry by a registered medical practitioner; (b) the extraction of a tooth by any person when the case is urgent and no registered dentist is available, so however that the operation is performed without the use of any general or local anaesthetic; (c) the performance of dental work or radiographic work in any hospital or dispensary maintained or supported from public or local funds. (2) If any person contravenes the provisions of sub-section (1), he shall be punishable on first conviction with fine which may extend to five hundred rupees, and on any subsequent conviction with imprisonment which may extend to six months or with fine not exceeding one thousand rupees or with both.    |
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