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The National Dental Commission Act, 2023 Chapter VI Autonomous Boards 16. Constitution of Autonomous Boards.- (1) The Central Government shall, by notification, constitute the following Autonomous Boards, under the overall supervision of the Commission, to perform the functions assigned to such Boards under this Act, namely:- (a) the Under-Graduate and Post-Graduate Dental Education Board; (b) the Dental Assessment and Rating Board; and (c) the Ethics and Dental Registration Board. (2) Every Autonomous Board shall carry out its functions under this Act in such manner as may be specified by regulations.    |
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