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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(g) in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012

(g)"Institution" means a Pharmacy institution established in accordance with provision of the Pharmacy Act 1948 & regulations made thereunder as amended from the time to time for the purpose of imparting Pharmacy Education in the country. j) University - means a university within the meaning of section 3 of the University Grants Commission Act, 1956 (3 of 1956) and includes such other institutions, being institutions established by or under a Central Act, as the Central Government may, by notification in the Official Gazette, specify in this behalf and Pharmacy examination conducting authority conducting approved Pharmacy examination u/s 12 (2) of the Pharmacy Act 1948. k) Examining Authority - means an Pharmacy examination conducting authority conducting approved Pharmacy examination u/s 12 (2) of the Pharmacy Act 1948.