Section 40(3) in Rules under the Pharmacy Act, 1948
(3)When the requirements of sub-rule (2) have been complied with and the renewal entered in the Register, the Registrar shall issue to the applicant a renewal slip in Form D (1) appended to these Rules, signed by the Registrar with the seal of the State Council, with direction to the applicant to affix it on the original registration certificate.Every such renewal shall be entered in the Register and attested by the Registrar with his signature.
