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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968

(4)Every person shall be entitled to be supplied with a printed copy of the register on application made in t his behalf to the Registrar and on payment of fee a of Rs. 3/-and the necessary postal charges, if the copy is required to be sent by post.