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State of Bihar - Section

Section 14 in Rules under the Pharmacy Act, 1948

14.

As soon as may be possible after the completion of election under clauses (a) and (c) of Section 19, and after the appointments under clauses (b), (d) and (e) of that Section have been made and notified in the Bihar Gazette by the State Government, the Registrar shall convene a meeting of the members of the Council for the purpose of electing a President and a Vice-President of the Council.