Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 24 in Rules under the Pharmacy Act, 1948 24. If any difficulty arises in holding an election and in carrying out the provision of these Rules, it shall be lawful for the Registrar to take such action or pass such orders as it may appear to him necessary or expedient.
