Section 34(2)(a) in The Dentists Act, 1948

Central Government Act

(a) a 8[ State Council] may during the period of two years immediately after the commencement of the Dentists (Amendment) Act, 9[ 1955 ] (12 of 1955 ), permit for suffi- cient reasons the registration in the State register of any displaced person who does not hold a recognised dental qualification but has been actually practising the profession of dentistry as his principal means of livelihood from a date prior to the 29th day of March, 1948 ; Explanation.- In this clause" displaced person" means any person who, on account of the setting up of the Dominions of India and Pakistan or on account of Civil disturbances or fear of such disturbances in any area now forming part of

1. Subs. by Act 12 of 1955, s. 10, for" two years before the commencement of this Act".

2. Subs. by s. 10, ibid., for" five years after the commencement of this Act".

3. Subs. by Act 42 of 1972, s. 20, for" Council" (w. e. f. 1- 11- 1972 ).

4. subs. by the A. O. 1950, for" British subject of Indian domicile".

5. Subs. by Act 42 of 1972, s. 20, for cl. (b) (w. e. f. 1- 11- 1972 ).

6. Subs. by Act 12 of 1955, s. 10, for" five years".

7. Ins. by s. 10, ibid.

8. Subs. by Act 42 of 1972, S. 20, for" State Dental Council" (w. e. f. 1- 11- 1972 ).

9. Subs. by Act 36 of 1957, s. 3 and Sch. II, for" 1954 ".

Pakistan has, after the 1st day of March, 1947 , left or been displaced from, his place of residence in such area and who has since then been residing in India;