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[Cites 0, Cited by 3] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Pharmacy Act, 1948

(3)Copies of the draft of the Education Regulations and of all subsequent amendments thereof shall be furnished by the Central Council to all State Governments, and the Central Council shall before submitting the Education Regulations or any amendment thereof, as the case may be, to the Central Government for approval under sub-section (1) take into consideration the comments of any State Government received within three months from the furnishing of the copies as aforesaid.