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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1)(iii) in The Jammu and Kashmir Pharmacy Act, 2011

(iii)that a person employed by him for the purposes of his business of pharmacy has been convicted of any such offence or has been guilty of any such infamous conduct as would, if such person were a registered pharmacist, render him liable to have his name removed from the register under clause (ii);