Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Pharmacy Council of India Regulations, 1952

(2)The President shall disallow any motion which, in his opinion, is inadmissible under clause (1):Provided that if a motion can be rendered admissible by amendment the President may in lieu of disallowing the motion admit it in amended form.