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State of Bihar - Section

Section 19 in Rules under the Pharmacy Act, 1948

19.

The proceedings of the meeting shall be signed by the President, if he has been present at the meeting; otherwise, it shall be signed by the Chairman of the meeting elected under Rule 16. A copy of the proceedings together with the names of the elected president and Vice-President shall forthwith be forwarded to the State Government for publication of the names in the Bihar Gazette.