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

State of Jammu-Kashmir - Subsection

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

(ii)that he has been convicted of any offence or has been guilty of any infamous conduct in any professional respect, which in the opinion of the Executive Committee renders him unfit to be kept in the register; or