(1) Any reference in any other law to a person recognised by law as a dentist shall be deemed to be a reference to a dentist registered under this Act. (2) No certificate required by or under any other law from a dentist shall be valid unless the person signing it is registered as a dentist under this Act. (3) After the expiry of 1 [three years] from 2 [the date appointed under sub-section (2) of section 32], a person who is not registered in Part A of the 3 [State] register of dentists shall not, except with the sanction of 4 [the Central Government or the State Government] hold any appointment as dentist in any dispensary, hospital or other institution 5 *** which is supported wholly or partially from public or local funds: Provided that the provisions of this sub-section shall not apply to any such person who is holding such an appointment 6 [immediately before the said date]. (4) After the expiry of two years from the publication of a register of dental hygienists in a 7 [State], no person whose name is not entered in that register shall hold appointment as dental hygienist in any dispensary, hospital or other institution in the 7 [State] which is supported wholly or partially from public or local funds. (5) Any person who is a registered dentist, registered dental hygienist or registered dental mechanic in a 7 [State] may practise as such in any other 7 [State].Open in Lexace · Ask the AI about this section
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