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Union of India - Section

Section 62 in Pharmacy Council of India Regulations, 1952

62.

An investment of the funds of Council shall be made in the name of the Council. The safe custody receipts shall remain in the personal charge of the Treasurer and shall be verified once in six months with the Register of Investments maintained under Regulation 72 and a certificate of verification shall be recorded by the Treasurer on the Register and countersigned by the President.