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

State of Jammu-Kashmir - Subsection

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

(b)that the registered pharmacist, has, at any time during the period of twelve month immediately preceding the date on which the offence or infamous conduct took place, committed a similar offence or been guilty of similar infamous conduct; or