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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(c) in The Pharmacy Act, 1948

(c)the names of displaced persons or repatriates who were carrying on business or profession of pharmacy as their principal means of livelihood in any country outside India for a total period of not less than five years from a date prior to the date of application for registration.