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 34] [Entire Act] State of Punjab - Subsection Section 34(4) in The State Pharmacy Council Rules, 1951 (4)At a meeting adjourned to a future day any motion standing over from the previous day shall unless the President otherwise directs take precedence of other matter on the Agenda.
