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5[35A. Special provision for amending the register of dentists.- Notwithstanding anything contained in this Chapter, the Registrar may, by order in writing, amend the register by deleting therefrom the name of any person who by reason of the formation of the State of Andhra, has ceased to reside or carry on the business or profession of dentistry in the State of Madras: Provided that the Registrar shall, before passing an order, make such inquiry as he deems necessary. (2) Any person aggrieved by an order under sub-section (1) may appeal to such authority and within such time, as may be specified in this behalf by the State Government of Madras; and such authority shall pass such order on the appeal as it thinks fit. (3) An order of the Registrar under sub-section (1), or where an appeal has been preferred against it under sub-section (2), the order of the appellate authority shall be final. (4) The provision of this section shall cease to be in force from such date as the State Government of Madras may by notification in the Official Gazette appoint.]    |
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