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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(d) in The Pharmacy Act, 1948

(d)the Director General, Health Services, ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;
(dd)[ The Drugs Controller, India, ex officio or if he is unable to attend any meeting, a person authorised by him in writing to do so;] [ Inserted by Act 24 of 1959, Section 4.]