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 58(4)] [Section 58] [Entire Act] Union of India - Subsection Section 58(4)(d) in Pharmacy Council of India Regulations, 1952 (d)to report to the Executive Committee independently and separately his opinion as to the sufficiency or insufficiency of each examination or authority or institution inspected by him;