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48. Misuse of titles.- If any person,- (a) not being a person registered in a register of dentists, takes or uses the description of dental practitioner, dental surgeon, surgeon dentist, or dentist, or (b) not being a person whose name entered on a register of dental hygienists, takes or uses in a 1[State] where such register has been published, the title of dental hygienist, or (c) not being a person whose name is entered on a register of dental mechanics, takes or uses in a 1[State] where such register has been published, the title of dental mechanic, 2[or] 2[(d) not possessing a recognised dental qualification, uses a degree or a diploma or an abbreviation indicating or implying a dental qualification,] he shall be punishable on first conviction with fine which may extend to five hundred rupees, and any subsequent, conviction with imprisonment which may extend to six months or with fine not exceeding one thousand rupees or with both. 1. Subs. by Act 58 of 1950, s. 3, for "two years". 2. Subs. by Act 12 of 1955, s. 13, for "the commencement of this Act". 3. Subs. by the A.O. 1950, for "Provincial". 4. Subs. by Act 12 of 1955, s. 13, for "the State Government". 5. The words "in the State" omitted by s. 13, ibid. 6. Subs. by s. 13, ibid., for "at the commencement of this Act". 7. Subs. by the A.O. 1950, for "Province". 8. Ins. by Act 42 of 1972, s. 24 (w.e.f. 1-11-1972).    |
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