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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Punjab - Subsection

Section 74(4) in The State Pharmacy Council Rules, 1951

(4)When a renewal fee is not paid before the due date, the Registrar shall remove the name of the defaulter from the Register. Provided that a name so removed may be restored to the Register as per Section 37 of the Act on payment of fees and penalty as prescribed in Rule 83.