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State of Bihar - Section

Section 31 in Rules under the Pharmacy Act, 1948

31. All proceedings of the Executive Committee shall be submitted to the State Council for approval, confirmation, recording or other orders as the nature of the case may need. For this purpose the proceedings shall state briefly the reasons and the circumstances for which the Committee make their recommendation or take a particular view : and copies of the proceedings shall be circulated to the members of the State Council along with the agenda of the meeting of the State Council.