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State of Bihar - Section

Section 44 in Rules under the Pharmacy Act, 1948

44. The Registrar shall as soon as may be after the 1st day of April each year cause to be printed copies of the Register as it stood on the said date and such copies shall be made available to persons applying, therefor on payment of the prescribed charge. The Registrar shall keep an inter-leaved copy of such printed list, wherein he shall make during the year any entry, alteration or erasure that may be necessary.