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

State of Rajasthan - Subsection

Section 3(2) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968

(2)Notwithstanding anything contained in the foregoing clauses of sub-rule (1), the Tribunal may require any applicant to appear personally before it or to produce further evidence when it considers such personnels' appearance or further evidence to be necessary.