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State of Bihar - Section

Section 16 in Rules under the Pharmacy Act, 1948

16.

The election of the Chairman of the meeting shall be conducted by the Registrar who shall have no vote, by ballot taken in such manner as the Registrar may determine. In the case of equality of votes secured by two or more persons proposed as Chairman, the selection of one of them shall be decided by lot in such manner as the Registrar may determine.