Section 37 — Restoration to register.

The Pharmacy Act, 1948
The State Council may at any time for reasons appearing to it sufficient order that upon payment of the prescribed fee the name of a person removed from the register shall be restored thereto: Provided that where an appeal against such removal has been rejected by the State Government, an order under this section shall not take effect until it has been confirmed by the State Government.

Official Hindi (PDF) ↗

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