Legal Document View

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
[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3)(a) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968

(a)in cases under clauses (b) or (d) of section 31, the applicant shall satisfy the Tribunal with necessary proof as to the status of the hospital, dispensary or other place where he has been engaged, the volume of dispensing work in such hospital, dispensary or other place, and the adequacy of the manner in which the applicant has been engaged in the compounding of drugs. Engagement in the compounding of drugs at an age below 16 years shall not be recognised;