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[Cites 0, Cited by 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(4) in The Pharmacy Act, 1948

(4)The first register so prepared shall thereafter be published in such manner as the State Government may direct, and any person aggrieved by a decision of the Registration Tribunal expressed or implied in the register as so published may, within sixty days from the date of such publication, appeal to an authority appointed by the State Government in this behalf by notification in the Official Gazette.