Section 32 — Bar to practice.

(1) No person other than a person who is enrolled in the State Register or the National Register, as the case may be, shall-- (a) be allowed to practice dentistry as a qualified dentist; (b) hold office as a dentist or any other office, by whatever name called, which is meant to be held by a dentist; (c) be entitled to sign or authenticate a medical or fitness certificate or any other certificate relating to dentistry, required by any law to be signed or authenticated by a duly qualified dentist; (d) be entitled to give evidence at any inquest or in any court of law as an expert under section 45 of the Indian Evidence Act, 1872 (1 of 1872) on any matter relating to dentistry: Provided that a foreign citizen who is enrolled in his country as a dentist in accordance with the law regulating the registration of dentists in that country may be permitted temporary registration in India for such period and in such manner as may be specified by regulations. (2) Any person who contravenes any of the provisions of this section shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to five lakh rupees or with both.

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