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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(1) in Rules under the Pharmacy Act, 1948

(1)Nominations of candidates shall be made in Form A annexed to these Rules and there shall be a proposer and a seconder. Every nomination paper shall be filled in fully in all particulars as stated in the said form.