Section 6(2) in Rules relating to registration of Pharmacists in the first register under Chapter IV of the said act 1968
(2)A memorandum of appeal received under sub-rule (1) shall be referred to the Registrar for a report thereon; & the Registrar shall on receipt of the memorandum, make a report thereon to the Appellate Authority and furnish such other particulars about the case, as may be called for by the Appellate Authority.
