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 34] [Entire Act] Union of India - Subsection Section 34(2) in The Pharmacy Act, 1948 (2)Where a renewal fee is not paid by the due date, the Registrar shall remove the name of the defaulter from the register:Provided that a name so removed may be restored to the register on such conditions as may be prescribed.
