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State of Rajasthan - Section

Section 14 in Rules for the Election of Members including the President and the Vice-President of the Rajasthan Pharmacy Council and the Members of the executive committee of the said council, 1968

14.

As soon as may be possible after the completion of election under clauses (a) and (b) of section 19 and after the appointments under clauses (b), (d) and (c) of that section have been made and notified in the Official Gazette by the State Government, the Registrar shall convene a meeting of the members of the Council for the purpose of electing a President and a Vice-President of the Council.