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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(3) in The State Pharmacy Council Rules, 1951

(3)When the President disallows or amends a motion, the Registrar shall inform the member who gave notice of the motion of the order of disallowance or as the case may be, of the form in which the motion has been admitted.