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 28 in Rules under the Pharmacy Act, 1948 28. Should there occur during the recess any vacancy in the Executive Committee, the Committee may fill up such vacancy except in cases where a summons has been issued for a meeting of the State Council when the Council itself shall elect.
