Section 2(2) in Rules under the Pharmacy Act, 1948
(2)Such notification shall be published fourteen days before the date fixed in the programme of time to be the last date for receiving nomination papers and, except in the case of the first general election under clause (a) of section 19, on a date not less than forty-two days, and not more than seventy-five days before the date on which the term of office of the outgoing members expires.
