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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in The Jammu and Kashmir Pharmacy Act, 2011

(2)Where a renewal fee is not paid by the due date, the President shall remove the name of the defaulter from the register:Provided that a name so removed may be restored to the register on such conditions as may be prescribed.