Section 11(3) in The Jammu and Kashmir Pharmacy Act, 2011
(3)Every authority which conducts an approved course of study or holds an approved examination shall furnish such information as the Council may, from time to time, require as to the course of study and training and examination to be undergone, as to the ages at which such courses of study and examination are required to be undergone and generally as to the requisites for such courses of study and examination.
