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

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State of Rajasthan - Subsection

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

(b)for the above purposes, the Tribunal may also refer any case to the Director of Medical & Health Services, Rajasthan or District Medical and Health Officer or the administrative head of the local municipality or district board or the District Magistrate for verification or any other authority deemed appropriate by it.

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State of Rajasthan - Subsection

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