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DENTISTS (WEST BENGAL AMENDMENT) ACT, 1959
DENTISTS (WEST BENGAL AMENDMENT) ACT, 1959
26 of 1959
3rd February, 1960
An Act to amend the Dentists Act, 1948, in its application to West Bengal. WHEREAS it is expedient to amend the Dentists Act, 1948, in its application to West Bengal for the purpose and in the manner hereinafter appearing; It is hereby enacted as follows :
Section 1 Short title, extent and commencement
(1) This Act may be called the Dentists (West Bengal Amendment) Act, 1959.
(2) It extends to the whole of West Bengal.
(3) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section 2 Application of the Act
The Dentists Act, 1948 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided.
Section 3 Amendment of section 34 of Act 16 of 1948
(a) of sub-section (2) of section 34 of the said Act, the following clause shall be inserted, namely :
"(aa) during the period of two years immediately after the commencement of the Dentists (West Bengal Amendment) Act, 1959, any person who does not hold any recognised dental qualification but has been engaged in practice in Chandernagore as defined in the Chandernagore (Merger) Act, 1954, or in the district of Cooch Behar as a dentist as his principal means of livelihood for a period of not less than five years prior to the date appointed under subsection (2) of section 32, shall be entitled, on payment of the prescribed fee, to have his name entered on the register of dentists, if he is a citizen of India and resides and carries on the profession of dentistry in the State of West Bengal;".
