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] [Entire Act] State of Bihar - Section Section 12 in Rules under the Pharmacy Act, 1948 12. The name of the member elected under clause (c) of Section 19 shall be forthwith intimated by the President of the Bihar Council of Medical Registration to the State Government for publication in the Bihar Gazette.
