Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] Union of India - Subsection Section 46(3) in The Pharmacy Act, 1948 (3)[ Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.] [ Inserted by Act 4 of 1986, Section 2 and Schedule (w.e.f. 15.5.1986).]
