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State of Punjab - Section

Section 85 in The State Pharmacy Council Rules, 1951

85.

If at any time it is made to appear by affidavit that a person registered under this Act has become mentally or physically disable to the extent that the continued practising of such person is contrary to the Public Welfare the Executive Committee may hold inquiry into the facts submitted and may order the suspension of such person for a specified period from carrying on his profession or practice of Pharmacy.