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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(6) in The Jammu and Kashmir Pharmacy Act, 2011

(6)Upon the constitution of the Council, the register shall be given into its custody and the Government may direct that all or any specified part of the application fees for registration in the first register shall be paid to the credit of the Council.