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] [Entire Act] State of Bihar - Section Section 36 in Rules under the Pharmacy Act, 1948 36. The names shall be entered in the register in the order in which the applications for registration are admitted and sufficient space shall be left for further additions and alterations in the qualifications and address of each entry.
