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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4) in The State Pharmacy Council Rules, 1951

(4)A member who wishes to move an amendment to any item included in the complete Agenda paper, but not included in the preliminary Agenda paper shall give notice thereof to the Secretary not less than 3 clear days before the date fixed for the meeting.