Section 1 in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
1. Interpretation.
- In these rules unless there is anything repugnant in the subject or context:-(1)"Appellate Authority" means the authority appointed by the State Government under sub-section (4) of section 30;(2)"Appendix" means the appendix to these rules;(3)"Section" means a section of the Act;(4)"the Act" means the Pharmacy Act, 1948 (Central Act VIII of 1948);(5)"Tribunal" means the Registration Tribunal appointed under the sub-section (1) of section 30.
