Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97(2)] [Section 97] [Entire Act] State of Punjab - Subsection Section 97(2)(a) in The State Pharmacy Council Rules, 1951 (a)"That the Executive Committee do now proceed to decide the facts alleged against _________________ in the notice of inquiry have been proved or have not been proved."