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 97(2)] [Section 97] [Entire Act] State of Punjab - Subsection Section 97(2)(b) in The State Pharmacy Council Rules, 1951 (b)"That the fact or the following facts (specifying them) alleged against _________________ in the notice of inquiry have been proved to the satisfaction of the Executive Committee."