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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2) in The Jammu and Kashmir Pharmacy Act, 2011

(2)An order sub-section (1) may direct that the person whose name is order to be removed from the register shall be ineligible for registration in the State under this Act either permanently or for such period as may be specified.