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INTRODUCTION
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PREAMBLE
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title |
CHAPTER I : PRELIMINARY
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1 |
Short titles, extent and commencement
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2 |
Interpretation
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title |
CHAPTER II : THE PHARMACY COUNCIL OF INDIA
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3 |
constitution and composition of central council- The central Government shall as soon as may be constitute a central council consisting of the following member namely
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4 |
In corporation of central council
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5 |
President and vice -president of central council
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6 |
Mode of elections
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7 |
Term of office and casual vacancies
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8 |
[Staff remuneration and allowances [1]
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9 |
The Executive Committee
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10 |
Education Regulation
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11 |
Application of Education Regulations to state
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12 |
Approved courses of study and examination
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13 |
Withdrawal of approval
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14 |
Qualifications granted outside the territories to which this Act extends
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15 |
Mode of declarations
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15A |
The central Register
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15B |
[Registration in the central Register
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16 |
Inspection
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17 |
Information to be furnished
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17A |
Accounts and audit
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18 |
Power to make regulation
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title |
CHAPTER III : STATE PHARMACY COUNCIL
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19 |
Constitution and composition of state council
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20 |
Inter-state agreements
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21 |
Composition of Joint state council
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22 |
Incorporation state councils
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23 |
President and vice-president of state council
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24 |
Mode of elections
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25 |
Term of office and casual vacancies
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26 |
Staff, remuneration and allowances
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26A |
Inspection
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27 |
The Executive Committee
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28 |
Information to be furnished
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title |
CHAPTER IV : REGISTRATION OF PHARMACISTS
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29 |
Preparation and maintenance of register
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30 |
Preparation of first register
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31 |
Qualifications for entry on first register
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32 |
Qualifications for subsequent registration
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32A |
Special provisions for registration of certain persons [1]
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32B |
[Special provisions for registration of displaced persons, repatriates and other persons [1]
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33 |
Scrutiny of applications for registration
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34 |
Renewal fees
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35 |
Entry of additional qualifications
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36 |
Removal from register
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