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

State of Jammu-Kashmir - Subsection

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

(e)that where the offence is an offence under the Jammu and Kashmir Drugs Act, 2000 (XX of 2000) the registered pharmacist has not used due diligence in enforcing compliance with the provisions of that Act in his place of business and by persons employed by him.