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[Cites 0, Cited by 5] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5) in The Pharmacy Act, 1948

(5)Whenever it appears to the State Government that the State Council is not complying with any of the provisions of this Act, the State Government may likewise appoint a similar Commission of Enquiry and pass such order or take such action as specified in sub-sections (3) and (4).