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] [Section 34] [Entire Act] State of Punjab - Subsection Section 34(7) in The State Pharmacy Council Rules, 1951 (7)The same quorum shall be necessary for an adjourned meeting as for an ordinary meeting except in such cases as provided for in Rule No. 17(3).
