AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Pharmacy Act, 1948

17. Information to be furnished

(1) The Central Council shall furnish copies of its minutes and of the minutes of the Executive Committee and an annual report of its activities 30[***] to the Central government.

(2) The Central Government may publish in such manner as it may think fit any report, 31[or copy], furnished to it under this section or under section 16.



Pharmacy Act, 1948 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys