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 41] [Entire Act] State of Bihar - Subsection Section 41(2) in Rules under the Pharmacy Act, 1948 (2)On fulfilment of the above requirement the Registrar shall restore the name in the register and give the applicant a certificate in Form D (2) appended to these Rules.
