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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(3) in The Pharmacy Act, 1948

(3)
(a)The register shall be brought up-to-date three months before ordinary elections to the State Council are held and copies of this register shall be printed.
(b)The provisions of sub-section (2) shall apply to the register as so printed as they apply to the register referred to in sub-section (1).