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State of Punjab - Section

Section 83 in The State Pharmacy Council Rules, 1951

83.

The following fees are prescribed by the Council :-
  Rs. A. P
For the first registration in the Register 5 0 0
For every qualification or status subsequently registered 2 0 0
For restoration to the Register after removal for non-paymentsof annual retention fee in addition to retention fee for the yearor years during which the name remained removed 3 0 0
For annual retentions 3 0 0
For restoration to the Register under Section 37 of the Act 10 0 0
For registration of a change of name 3 0 0
For every certified copy of an entry in Register 3 0 0
For a "Duplicate" Certificate under Rule 72 5 0 0
together with stamp duty leviable under the Indian Stamp Act, 1899, or any other Law for the time being in force relating to the levy of the Stamp Duty.